Rajni vs State Of Haryana
2024 Latest Caselaw 10779 P&H

Punjab-Haryana High Court

Rajni vs State Of Haryana on 3 July, 2024

                                   Neutral Citation No:=2024:PHHC:082118




205
      IN THE HIGH COURT OF PUNJAB & HARYANA
                  AT CHANDIGARH
                                             CRM-M No. 24375 of 2024 (O&M)
                                             Date of Decision: 03.07.2024

Rajni
                                                                   .......... Petitioner

                                           Versus

State of Haryana
                                                                 .......... Respondent

CORAM:           HON'BLE MR. JUSTICE HARKESH MANUJA

Present:         Mr. Vaibhav Vats, Advocate,
                 for the petitioner.

                 Mr. Shivendra Swaroop, Deputy Advocate General, Haryana
                 for the respondent.

                                   ****
HARKESH MANUJA, J. (ORAL)

Petition is allowed.

For detailed order, see judgment of even date passed in

CRM-M No. 12048 of 2024, titled "Pratham Versus State of Haryana".

July 03, 2024                                       ( HARKESH MANUJA )
'dk kamra'                                               JUDGE

             Whether Speaking/reasoned                  Yes/No

             Whether Reportable                         Yes/No




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