Sona Rani @ Sona vs State Of Punjab
2024 Latest Caselaw 8456 P&H

Punjab-Haryana High Court

Sona Rani @ Sona vs State Of Punjab on 22 April, 2024

Author: Anoop Chitkara

Bench: Anoop Chitkara

                                         Neutral Citation No:=2024:PHHC:054285




              IN THE HIGH COURT OF PUNJAB AND HARYANA
                           AT CHANDIGARH

                                               CRM-M-14941-2024
                                               Reserved on: 10.04.2024
                                               Pronounced on: 22.04.2024


Sona Rani @ Sona                                            ...Pe   oner

                                     Versus

State of Punjab                                             ...Respondent


CORAM:        HON'BLE MR. JUSTICE ANOOP CHITKARA

Present:      Mr. A.S. Brar, Advocate,
              for the pe oner.

              Mr. Kanav Bansal, D.A.G, Punjab.

                             *****

ANOOP CHITKARA, J.

For detailed order, see the judgment of even date passed in

CRM-M-14687-2024 tled as "Jashandeep Singh Vs. State of Punjab."

(ANOOP CHITKARA) JUDGE 22.04.2024 Jyo -II

Whether speaking/reasoned: Yes Whether reportable: No

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