Jagdev Kumar And Anr vs State Of Haryana And Anr
2024 Latest Caselaw 5754 P&H

Punjab-Haryana High Court

Jagdev Kumar And Anr vs State Of Haryana And Anr on 13 March, 2024

                                                         Neutral Citation No:=2024:PHHC:038104




                                         2024:PHHC:038104
253-2      IN THE HIGH COURT OF PUNJAB AND HARYANA
                      AT CHANDIGARH

                                                      Reserved On: 11.03.2024
                                                    Pronounced On: 13.03.2024

                                                      CRR-4298-2017

JAGDEV KUMAR AND ANR.
                                                                ....PETITIONERS

                                  V/S


STATE OF HARYANA AND ANR.
                                    ...RESPONDENTS
CORAM: HON'BLE MR. JUSTICE HARPREET SINGH BRAR
Present:   Mr. S.S. Dinarpur, Advocate with
           Mr. Aman Godara, Advocate and
           Mr. Rohit Singh, Advocate for the petitioner(s).

           Mr. Vikas Bhardwaj, AAG Haryana.

           Mr. D.K. Sharma, Advocate for respondent No(s).2.
                                         ****

HARPREET SINGH BRAR, J.

For order, see detailed judgment of even date passed in CRR-4293

of 2017 titled as Jagdev Kumar and another vs. State of Haryana and

another.

                                                 (HARPREET SINGH BRAR)
March 13, 2024                                         JUDGE
manisha

           (i)     Whether speaking/reasoned                    Yes/No

           (ii)    Whether reportable                           Yes/No

Neutral Citation No:=2024:PHHC:038104

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