Baljinder Singh vs State Of Punjab
2024 Latest Caselaw 9148 P&H

Punjab-Haryana High Court

Baljinder Singh vs State Of Punjab on 29 April, 2024

Author: Sureshwar Thakur

Bench: Sureshwar Thakur, Lalit Batra

                              Neutral Citation No:=2024:PHHC:059261-DB




                                                              2024:PHHC:059261-DB

           In the High Court of Punjab and Haryana at Chandigarh


                                                   CRA-D-1125-2022 (O&M)
                                                   Reserved on: 10.04.2024
                                                   Date of Decision: 29.4.2024

Baljinder Singh                                                     ......Appellant

                                          Versus

State of Punjab                                                   ......Respondent


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

Present:       Mr. Bipan Ghai, Senior Advocate with
               Mr. Nikhil Ghai, Advocate
               for the appellant.

               Mr. Eklavya Darshi, Sr. DAG, Punjab.

                          ****

SURESHWAR THAKUR, J.

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

CRA-D-69-2023, titled Guriqbal Singh @ Vicky Sekhon versus State of

Punjab.

(SURESHWAR THAKUR) JUDGE

(LALIT BATRA) JUDGE

April 29, 2024 Gurpreet Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

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