Sukhmander Singh @ Mandir vs State Of Punjab
2024 Latest Caselaw 8136 P&H

Punjab-Haryana High Court

Sukhmander Singh @ Mandir vs State Of Punjab on 18 April, 2024

Author: Manjari Nehru Kaul

Bench: Manjari Nehru Kaul

                                  Neutral Citation No:=2024:PHHC:051847



                                                            2024:PHHC:051847

        IN THE HIGH COURT OF PUNJAB & HARYANA
                    AT CHANDIGARH
221-2
                                                   CRM-M-53887-2023
                                            Date of decision: 18.04.2024

Sukhmander Singh @ Mandir                                       .....Petitioner

                                  Versus

State of Punjab                                               .....Respondent

CORAM: HON'BLE MRS. JUSTICE MANJARI NEHRU KAUL

Present :    Mr. Sant Pal Singh Sidhu, Advocate
             for the petitioner.

             Mr. Amit Rana, Sr. DAG, Punjab.

             Mr. Sarthak Jindal, Advocate
             for the complainant.

                                   ****

MANJARI NEHRU KAUL, J. (ORAL)

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

42771-2023 titled as 'Lovepreet Singh @ Love Vs. State of Punjab'.

18.04.2024                            (MANJARI NEHRU KAUL)
Vinay                                        JUDGE
             Whether speaking/reasoned :    Yes/No
             Whether reportable         :   Yes/No




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