Ranjodh Singh vs State Of Punjab
2024 Latest Caselaw 20285 P&H

Punjab-Haryana High Court

Ranjodh Singh vs State Of Punjab on 14 November, 2024

Author: Manjari Nehru Kaul

Bench: Manjari Nehru Kaul

                                  Neutral Citation No:=2024:PHHC:148800




        IN THE HIGH COURT OF PUNJAB & HARYANA
                    AT CHANDIGARH
101-2
                                           CRM-M-56701-2024 (O&M)
                                            Date of decision: 14.11.2024

Ranjodh Singh                                                 .....Petitioner

                                  Versus

State of Punjab                                             .....Respondent

CORAM: HON'BLE MRS. JUSTICE MANJARI NEHRU KAUL

Present :    Mr. Geeteshwar Saini, Advocate for the petitioner.

                                   ****

MANJARI NEHRU KAUL, J. (ORAL)

For orders, see judgment of even date passed in CRM-M-

56699-2024 titled as 'Tejveer Singh Vs. State of Punjab'.

14.11.2024                                 (MANJARI NEHRU KAUL)
Vinay                                             JUDGE

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




                                 1 of 1