Punjab-Haryana High Court
Manjit vs State Of Punjab on 17 July, 2019
Author: Inderjit Singh
Bench: Inderjit Singh
In the High Court of Punjab and Haryana at Chandigarh
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Criminal Misc. No.M-28069 of 2019
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Date of decision:17.07.2019
Manjit
.....Petitioner
v.
State of Punjab
.....Respondent
....
Coram: Hon'ble Mr. Justice Inderjit Singh
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Present: Mr. Deepak Nayar, Advocate for the petitioner.
Mr. Prabhjot Singh Walia, Assistant Advocate General, Punjab
for the respondent-State.
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Inderjit Singh, J.
The criminal miscellaneous petition is allowed. For reasons, see separate detailed order passed today in Criminal Misc. No.M-12454 of 2019, Sunil v. State of Punjab. July 17, 2019. (Inderjit Singh) Judge *hsp* NOTE: Whether speaking/reasoned: Yes Whether reportable: No 1 of 1 ::: Downloaded on - 21-07-2019 06:58:29 :::