Punjab-Haryana High Court
Balbir Singh vs State Of Punjab And Others on 15 November, 2013
Author: Naresh Kumar Sanghi
Bench: Naresh Kumar Sanghi
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CRR-1182-2002 (O&M)
Date of Decision: November 15, 2013
Balbir Singh
...Petitioner
Versus
State of Punjab and others
...Respondents
CORAM: HON'BLE MR. JUSTICE NARESH KUMAR SANGHI
Present: Mr. Surinder Singh, Advocate, and
Mr. B.S. Walia, Advocate,
for the petitioner.
Mr. Sandeep Chhabra, DAG, Punjab,
for respondent No. 1.
Mr. M.S. Sidhu, Advocate,
for respondent Nos. 2 to 5.
NARESH KUMAR SANGHI, J.
For the detailed reasons recorded in the judgment of even date passed in CRA-S-415-SB-2002, titled as Harjinder Singh and others v. State of Punjab, the present criminal revision petition is dismissed.
The registry of this Court is directed to add a copy of the judgment passed in the aforementioned criminal appeal with the file of the present criminal revision petition.
(NARESH KUMAR SANGHI)
November 15, 2013 JUDGE
Pkapoor
Kapoor Prashant
2013.12.17 11:07
I attest to the accuracy
of this order