Sumit Kumar Alias Akash vs State Of Punjab
2024 Latest Caselaw 19017 P&H

Punjab-Haryana High Court

Sumit Kumar Alias Akash vs State Of Punjab on 28 October, 2024

Author: Anoop Chitkara

Bench: Anoop Chitkara

                                         Neutral Citation No:=2024:PHHC:142242



CRM-M-33273-2024

                       IN THE HIGH COURT OF PUNJAB AND HARYANA
                                     AT CHANDIGARH

                                                     CRM-M-33273-2024
                                                     Reserved on: 16.10.2024
                                                     Pronounced on: 28.10.2024


Sumit Kumar @ Akash                                        ...Pe  oner

                                       Versus

State of Punjab                                            ...Respondent


CORAM:          HON'BLE MR. JUSTICE ANOOP CHITKARA

Present:        Mr. Amandeep Singh Rai, Advocate,
                for the pe  oner.

                Mr. Jasjit Singh, DAG, Punjab.

                                       ****
ANOOP CHITKARA, J.

FIR No. Dated Police Sta1on Sec1ons 126 26.08.2020 Sidhwan Bet, Dis.. Ludhiana 302, 34 IPC (Sec ons 148, 149, 120-B IPC added later on)

For detailed order, see the judgment of even date passed in CRM-M-17501-

2024, tled as "Kuldeep Singh @ Shiva Versus State of Punjab."

(ANOOP CHITKARA) JUDGE 28.10.2024 Jyo -II

Whether speaking/reasoned: Yes Whether reportable: No

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