Amarjit Singh vs State Of Punjab
2024 Latest Caselaw 18766 P&H

Punjab-Haryana High Court

Amarjit Singh vs State Of Punjab on 22 October, 2024

Author: Manjari Nehru Kaul

Bench: Manjari Nehru Kaul

                                  Neutral Citation No:=2024:PHHC:139349




        IN THE HIGH COURT OF PUNJAB & HARYANA
                    AT CHANDIGARH
213-2

                                                   CRM-M-42965-2024
                                            Date of decision: 22.10.2024

Amarjit Singh                                                 .....Petitioner

                                  Versus

State of Punjab                                             .....Respondent

CORAM: HON'BLE MRS. JUSTICE MANJARI NEHRU KAUL

Present :    Mr. Jasdev Singh Mehndiratta, Advocate,
             Ms. Navreet Kaur Dhaliwal, Advocate and
             Ms. Jyotnoor Kaur Sethi, Advocate
             for the petitioner.

             Mr. Navdeep Singh, DAG, Punjab.

                                   ****

MANJARI NEHRU KAUL, J.

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

43645-2024 titled as 'Inderjit Singh Vs. State of Punjab'.

22.10.2024                                 (MANJARI NEHRU KAUL)
Vinay                                             JUDGE

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




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