Rohit vs State Of Haryana And Others
2023 Latest Caselaw 1592 P&H

                         IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
                       Sr. No.: 104
                                                     Criminal Miscellaneous No.M-3908 of 2023
                                                             Date of Decision: January 24, 2023

                       Rohit
                                                                              ..... PETITIONER(S)
                                                        VERSUS
                       State of Haryana & others
                                                                            ..... RESPONDENT(S)
                                                           ...

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA ...

PRESENT: - Mr. Ashok Kumar Sharma (Bhana), Advocate, for the petitioner.

Ms. Mahima Yashpal, Deputy Advocate General, Haryana.

Mr. Arun Chander Sharma, Advocate, for respondent No.3.

. . .

Tribhuvan Dahiya, J (Oral)

This petition has been filed without approaching the

Sessions court. Therefore, it is not being entertained, relegating the

petitioner to the Sessions Court for moving an appropriate application, if so

advised.

Disposed of accordingly.

(Tribhuvan Dahiya) Judge January 24, 2023 avin

Whether Speaking/ Reasoned: Yes/ No Whether Reportable: Yes/ No AVIN KUMAR 2023.01.24 16:52 I attest to the accuracy and integrity of this order/judgment