Harjit Singh vs State Of Punjab And Others
2024 Latest Caselaw 9290 P&H

Punjab-Haryana High Court

Harjit Singh vs State Of Punjab And Others on 30 April, 2024

                                             Neutral Citation No:=2024:PHHC:059078
                                                                        2024:PHHC:059078

123(3)                IN THE HIGH COURT OF PUNJAB AND HARYANA
                               AT CHANDIGARH

                                                        CRM-M-1762-2024 (O&M)
                                                        Date of decision: 30.04.2024

HARJIT SINGH
                                                                     ...PETITIONER
                                                V/S

STATE OF PUNJAB AND OTHERS
                                                                    ...RESPONDENTS

CORAM: HON'BLE MR. JUSTICE HARPREET SINGH BRAR
Present:       Mr. Anil Chawla, Advocate
               for the petitioner(s).

               Mr. Rishabh Singla, AAG Punjab.

               Mr. Rahi Mehra, Advocate and
               Mr. Vipul Aggarwal, Advocate
               for respondents No. 4 and 5.

               Mr. Veneet Sharma, Advocate for
               respondents No. 6 and 7.

                          ****
HARPREET SINGH BRAR J. (ORAL)

For detailed order see judgment dated 30.04.2024 passed in CRM-

M-1517-2024 titled as Reena and Another Vs. State of Punjab and Others.

                                                       (HARPREET SINGH BRAR)
April 30, 2024                                               JUDGE
Ajay Goswami

               (i)     Whether speaking/reasoned                    Yes/No
               (ii)    Whether reportable                           Yes/No




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