Shamsher Singh Alias Shamma vs State Of Punjab And Others
2024 Latest Caselaw 7497 P&H

Punjab-Haryana High Court

Shamsher Singh Alias Shamma vs State Of Punjab And Others on 8 April, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                                                2024:PHHC: 047476

                                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                    CHANDIGARH

             224                                       CRWP-1849-2023 (O&M)
                                                       Date of decision: 08.04.2024

             SHAMSHER SINGH @ SHAMMA                                       .... PETITIONER(S)

                                                                VERSUS

             STATE OF PUNJAB AND OTHERS                                       ...RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 Mr. S.S. Rana, Advocate
                                      for the petitioner(s).

                                      Mr. Harkanwar Jeet Singh, AAG, Punjab.


                                      ****

             JASJIT SINGH BEDI, J. (Oral)

As the petitioner has been surrendered pursuant to the order

granting the concession of parole, no further orders are required to be passed

by this Court.

Disposed of.

(JASJIT SINGH BEDI) JUDGE 08.04.2024 Kusum

Whether speaking/reasoned Yes/No Whether Reportable Yes/No

authenticity of this order/judgment Punjab & Haryana High Court, CHD