Sandeep Kumar vs State Of Punjab & Ors
2023 Latest Caselaw 18964 P&H

             CRM-M-21677-2018                                                     2023:PHHC: 139834


             IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

             291                                  CRM-M-21677-2018
                                                  Date of decision: 02.11.2023

             SANDEEP KUMAR                                                       .... PETITIONER

                                                               V/S

             STATE OF PUNJAB & ORS                                               ...RESPONDENTS

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI


             Present:                 Mr. Randeep Rai, Advocate and
                                      Ms. Eknoor Kaur, Advocate
                                      for the petitioner.

                                      Mr. Harkanwar Jeet Singh, AAG, Punjab.

                                      Mr. Deepak Sabherwal, Advocate
                                      for respondent No.5.

                                      ****

             JASJIT SINGH BEDI, J. (Oral)

The learned counsel for State, on instructions from ASI

Chamkaur Singh, submits that out of the total witnesses, four have already

been examined.

In view of the above facts, the present petition is disposed of

with the liberty to the petitioner to raise all the grounds, raised in the present

petition before the Trial Court at the appropriate stage.

Disposed of with liberty aforesaid.

( JASJIT SINGH BEDI ) JUDGE November 02, 2023 Kusum

Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

KUSUM 2023.11.03 17:53 I attest to the accuracy and authenticity of this order/judgment Punjab & Haryana High Court, CHD