Punjab-Haryana High Court
Manjit Singh & Another vs State Of Punjab & Another on 11 August, 2014
Author: Anita Chaudhry
Bench: Anita Chaudhry
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CRM-M-576-2014.
Date of decision : 11.08.2014
Manjit Singh & another
......Petitioners
Versus
State of Punjab & another
...Respondents
CORAM: HON'BLE MS. JUSTICE ANITA CHAUDHRY
Present: Mr. G.S. Pannu, Advocate for petitioners.
Mr. Deepak Garg, AAG, Punjab.
Mr. Neeraj Madaan, Advocate for respondent No.2.
****
ANITA CHAUDHRY, J. (ORAL)
Vide order of even date, passed in CRM-M-548-2014, titled Navpreet Singh & others Vs. State of Punjab & another, this petition is allowed. For reasons, see the order passed in the aforesaid petition.
11.08.2014 (ANITA CHAUDHRY)
sunil yadav JUDGE
SUNIL SEHGAL
2014.08.13 10:21
I attest to the accuracy and
integrity of this document
Chandigarh