Punjab-Haryana High Court
Jai Chand vs State Of Haryana on 25 April, 2014
Author: Inderjit Singh
Bench: Inderjit Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
Criminal Misc. No.11611 of 2014 in
Criminal Appeal No.S-1586-SB of 2014
Date of decision: April 25, 2014
Jai Chand
...Applicant-Appellant
Versus
State of Haryana
...Respondent
CORAM: HON'BLE MR. JUSTICE INDERJIT SINGH
Present: Mr. Bhupinder Ghai, Advocate,
for the applicants-appellant.
Mr. Shekhar Mudgal, Assistant Advocate General,
Haryana, for the respondent(s)-State
****
INDERJIT SINGH, J.
The application is allowed. For order see Criminal Misc.No.11548 of 2014 (Pushpinder versus State of Haryana) of even date.
April 25, 2014 (INDERJIT SINGH)
mamta JUDGE
Malhotra Mamta
2014.04.26 13:00
I attest to the accuracy and
integrity of this document
Chandigarh