Manoj Kumar @ Sabbi vs State Of Punjab
2024 Latest Caselaw 8344 P&H

Punjab-Haryana High Court

Manoj Kumar @ Sabbi vs State Of Punjab on 20 April, 2024

Author: Manjari Nehru Kaul

Bench: Manjari Nehru Kaul

                                 Neutral Citation No:=2024:PHHC:055998




                                   2024 : PHHC : 055998
                                                  518/1
      IN THE HIGH COURT OF PUNJAB AND HARYANA
                   AT CHANDIGARH

                    CRA-S No.1232-SB of 2016
                   Date of decision: 20th April, 2024

Manoj Kumar @ Sabbi
                                                                ... Appellant
                                   Versus
State of Punjab
                                                             ... Respondent

CORAM: HON'BLE MRS. JUSTICE MANJARI NEHRU KAUL

Present:    Ms. Nidhi, Advocate
            Amicus Curiae for the appellant.
            Mr. Navdeep Singh, Dy. Advocate General, Punjab
            for the respondent/State.

MANJARI NEHRU KAUL, J.

For orders, see detailed judgment of even date passed by

this Court in CRA-S No.1184-SB of 2024 titled as 'Amandeep Singh

vs. State of Punjab'.

(MANJARI NEHRU KAUL) JUDGE April 20, 2024 rps Whether speaking/reasoned Yes/No Whether reportable Yes/No

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