Raj Kumar @ Babli vs State Of Haryana
2024 Latest Caselaw 19099 P&H

Punjab-Haryana High Court

Raj Kumar @ Babli vs State Of Haryana on 29 October, 2024

Author: Anoop Chitkara

Bench: Anoop Chitkara

                                       Neutral Citation No:=2024:PHHC:142414




             IN THE HIGH COURT OF PUNJAB AND HARYANA
                                AT CHANDIGARH

                                                  CRM-M-30870-2024
                                                  Reserved on: 16.10.2024
                                                  Pronounced on: 29.10.2024


Raj Kumar @ Babli                                 ...Pe  oner

                                     Versus

State ofHaryana                                   ...Respondent

CORAM:       HON'BLE MR. JUSTICE ANOOP CHITKARA

Present:     Mr. G.C. Shahpuri, Advocate,
             for the pe  oner.

             Mr. Aashish Bishnoi, DAG, Haryana.

                             *****

ANOOP CHITKARA, J.

For detailed order, see the judgment of even date passed in

CRM-M-38640-2024, tled as "Ramandeep @ Deepu Vs. State of Haryana."

(ANOOP CHITKARA) JUDGE 29.10.2024 Jyo -II

Whether speaking/reasoned: Yes Whether reportable: No

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