Baljinder Kumar @ Kala vs State Of Punjab
2024 Latest Caselaw 4874 P&H

Punjab-Haryana High Court

Baljinder Kumar @ Kala vs State Of Punjab on 4 March, 2024

Author: G.S. Sandhawalia

Bench: G.S. Sandhawalia

                                                     Neutral Citation No:=2024:PHHC:029710-DB




                                           Neutral Citation No. 2024:PHHC:029710-DB

      IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH

                                                  CRA-D-323-2020
                                                  Decided on : 04.03.2024

Baljinder Kumar @ Kala

                                                                     ......Appellant(s)
                                         Versus

State of Punjab

                                                                 ......Respondent(s)


CORAM : HON'BLE MR.JUSTICE G.S. SANDHAWALIA,
        ACTING CHIEF JUSTICE
        HON'BLE MS.JUSTICE LAPITA BANERJI

Present:     Mr. Naveen Sharma, Advocate
             for the appellant.

             Mr. V.G. Jauhar, Additional Advocate General, Punjab.

                *****

G.S. Sandhawalia, Acting Chief Justice

The present appeal stands dismissed. For reasons, see detailed

judgment of even date passed in MRC-1-2020 'State of Punjab Vs.

Baljinder Kumar @ Kala.

(G.S. SANDHAWALIA) ACTING CHIEF JUSTICE

(LAPITA BANERJI) 04.03.2024 JUDGE Naveen

Whether speaking/reasoned : √ Yes No Whether Reportable : Yes √ No

Neutral Citation No:=2024:PHHC:029710-DB

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