Punjab-Haryana High Court
Manoj Kumar @ Sabbi vs State Of Punjab on 20 April, 2024
Author: Manjari Nehru Kaul
Bench: Manjari Nehru Kaul
Neutral Citation No:=2024:PHHC:055998
2024 : PHHC : 055998
518/1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRA-S No.1232-SB of 2016
Date of decision: 20th April, 2024
Manoj Kumar @ Sabbi
... Appellant
Versus
State of Punjab
... Respondent
CORAM: HON'BLE MRS. JUSTICE MANJARI NEHRU KAUL
Present: Ms. Nidhi, Advocate
Amicus Curiae for the appellant.
Mr. Navdeep Singh, Dy. Advocate General, Punjab
for the respondent/State.
MANJARI NEHRU KAUL, J.
For orders, see detailed judgment of even date passed by this Court in CRA-S No.1184-SB of 2024 titled as 'Amandeep Singh vs. State of Punjab'.
(MANJARI NEHRU KAUL) JUDGE April 20, 2024 rps Whether speaking/reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 04-05-2024 02:09:07 :::