Sahil vs State Of Haryana
2024 Latest Caselaw 8140 P&H

Punjab-Haryana High Court

Sahil vs State Of Haryana on 18 April, 2024

Author: Sureshwar Thakur

Bench: Sureshwar Thakur, Lalit Batra

                              Neutral Citation No:=2024:PHHC:052211-DB




                                                              2024:PHHC:052211-DB

           In the High Court of Punjab and Haryana at Chandigarh


                                                   CRA-S-1975-2022 (O&M)
                                                   Reserved on: 21.03.2024
                                                   Date of Decision: 18.4.2024

Sahil                                                             ......Appellant


                                          Versus


State of Haryana                                                  ......Respondent

CORAM: HON'BLE MR. JUSTICE SURESHWAR THAKUR
       HON'BLE MR. JUSTICE LALIT BATRA

Present:       Mr. Maninder Singh, Advocate
               Legal Aid Counsel for the appellant.

               Mr. Maninder Singh, Advocate
               Legal Aid Counsel for the respondents.

                          ****

SURESHWAR THAKUR, J.

For orders, see detailed judgment of even date, passed in

CRA-D-804-2022, titled Deepak versus State of Haryana.

(SURESHWAR THAKUR) JUDGE

(LALIT BATRA) JUDGE April 18, 2024 Gurpreet

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

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