Vikram Chopra And Another vs State Of Punjab And Another
2024 Latest Caselaw 7868 P&H

Punjab-Haryana High Court

Vikram Chopra And Another vs State Of Punjab And Another on 15 April, 2024

Author: Manjari Nehru Kaul

Bench: Manjari Nehru Kaul

                                  Neutral Citation No:=2024:PHHC:050048



                                                            2024:PHHC:050048

         IN THE HIGH COURT OF PUNJAB & HARYANA
                     AT CHANDIGARH
297
        1.                                         CRM-M-58649-2023
                                            Date of decision: 15.04.2024

Vikram Chopra and another                                       .....Petitioners


                                  Versus

State of Punjab and another                                   .....Respondents

CORAM: HON'BLE MRS. JUSTICE MANJARI NEHRU KAUL

Present :    Mr. Navjot Singh, Advocate
             for the petitioners.

             Mr. Amit Rana, Sr. DAG, Punjab.

             Mr. Nishtha Garg, Advocate for
             Mr. Shubham Tandon, Advocate with
             respondent No.2 in person.

                        ****
MANJARI NEHRU KAUL, J. (ORAL)

For orders, see judgment of even date passed in CRM-M-

6715-2024 titled as 'Jagdish Rai Munjal @ Jagdish Rai and others

Vs. State of Punjab and another'.

15.04.2024                            (MANJARI NEHRU KAUL)
Vinay                                        JUDGE
             Whether speaking/reasoned :    Yes/No
             Whether reportable         :   Yes/No




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