Ram Kumar & Anr. Vs. State of Haryana
[Heard by Hon. Ajay Rastogi and Hon. Abhay S. Oka, JJ. ]
[Special Leave to Appeal (Crl.) No(s). 9906/2016 arising out of impugned final judgment and order dated 24-09-2016 in CRR No. 363/2012 passed by the High Court of Punjab & Haryana at Chandigarh]
Date: 19-01-2022
This matter was called on for pronouncement of judgment today.
For Petitioner(s)
Mr. Vivek Singh, AOR
For Respondent(s)
Mr. Birendra Kumar Chaudhary, AAG
Mr. Sanjay Kumar Visen, AOR
Ms. Adira A Nair Advocate
Mr. Bhanwar Jadon, Advocate
Mrs. Babita Mishra, Advocate
Leave granted.
Hon'ble Mr. Justice A.S. Oka pronounced the judgment in the matter heard by the Bench comprising of Hon'ble Mr. Justice Ajay Rastogi and His Lordship.
The appeal is allowed in terms of the signed non-reportable judgment.
Pending applications, if any, stand disposed of.
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(SONIA BHASIN) |
(BEENA JOLLY) |
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(Signed Non-Reportable Judgment is Placed on The File) |
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