Jagtar Singh & Ors vs State Of Punjab & Ors
2024 Latest Caselaw 9067 P&H

Punjab-Haryana High Court

Jagtar Singh & Ors vs State Of Punjab & Ors on 29 April, 2024

                                      Neutral Citation No:=2024:PHHC:057810
                                                             2024:PHHC:057810

CWP-4608-2016 (O&M)                                                            -1-



            IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH


204                                             CWP-4608-2016 (O&M)
                                                Date of Decision: 29.04.2024

Jagtar Singh and others                                           ...Petitioner



                                      Versus



State of Punjab and others                                      ...Respondents



CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL

Present:-     Mr. H.S. Saini, Advocate for the petitioners
              Mr. Pawan Kumar, Deputy Advocate General, Punjab
              ***

JAGMOHAN BANSAL, J. (Oral)

1. Learned counsels for both sides are ad idem that petitioner Nos.1

to 4, 6 and 9 have already been absorbed by Intelligence Wing, thus, petition

qua these petitioners, has rendered infructuous.

2. Mr. H.S. Saini, Advocate submits that case of petitioner Nos.5, 7

and 8 needs to be re-considered in the light of judgment dated 06.03.2024 of

this Court in HC Balbir Singh and others v. State of Punjab and others,

CWP No.19966 of 2017.

3. On being confronted, learned State counsel submits that case of

petitioner Nos.5, 7 and 8 would be considered in the light of aforesaid

judgment.

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Neutral Citation No:=2024:PHHC:057810 2024:PHHC:057810

CWP-4608-2016 (O&M) -2-

4. In the wake of statement of learned State counsel, the present

petition stands disposed of.

5. Pending application(s), if any, shall also stand disposed of.

(JAGMOHAN BANSAL) JUDGE 29.04.2024 Mohit Kumar Whether speaking/reasoned Yes/No Whether reportable Yes/No

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