Asi Anand Bakshi vs State Of Haryana And Others
2024 Latest Caselaw 19766 P&H

Punjab-Haryana High Court

Asi Anand Bakshi vs State Of Haryana And Others on 7 November, 2024

Author: Deepak Sibal

Bench: Deepak Sibal

                                     Neutral Citation No:=2024:PHHC:144877-DB




               IN THE HIGH COURT OF PUNJAB AND HARYANA
                           AT CHANDIGARH
Sr. No.103
                                                   LPA-1945-2023 (O&M)
                                                   Date of decision: 07.11.2024

ASI Anand Bakshi                                        ....Appellant

               Versus

State of Haryana and others                             ....Respondents

CORAM: HON'BLE MR. JUSTICE DEEPAK SIBAL
       HON'BLE MR. JUSTICE DEEPAK MANCHANDA

Present:       Mr. Kushagra Beniwal, Advocate, for the appellant.

               Mr. Vivek Chauhan, Addl. A.G., Haryana.

                     * * *

DEEPAK SIBAL, J. (Oral)

1. Learned counsel for the appellant very fairly states that the case

of the appellant is covered against him by a recent judgment of this Court

dated 23.05.2024 passed in LPA-1221-2024 - Mustaq vs. State of Haryana

and others.

2. In the light of the above, the present appeal is also dismissed in

terms of Mustaq's case (supra).

3. All pending miscellaneous application(s), if any, also stand

disposed of.

(DEEPAK SIBAL) JUDGE

(DEEPAK MANCHANDA) JUDGE November 07, 2024 Jyoti 1

Whether speaking/reasoned Yes/No Whether reportable Yes/No

1 of 1