Punjab-Haryana High Court
Mangat Rai vs State Of Punjab And Ors on 17 May, 2022
Bench: Augustine George Masih, Sandeep Moudgil
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
114/A
CRM-M-42337-2021
& CRM-35634-2021
Date of Decision: May 17, 2022
MANGAT RAI
...PETITIONER
Versus
STATE OF PUNJAB AND OTHERS
...RESPONDENTS
CORAM: HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
HON'BLE MR. JUSTICE SANDEEP MOUDGIL
Present: Mr. Vishal Garg Narwana, Advocate,
for the petitioner.
Ms. Monika Jalota, DAG, Punjab,
for the State.
Mr. Vikas Chatrath, Advocate,
for respondent No. 2.
AUGUSTINE GEORGE MASIH, J. (ORAL)
CRM-M-42337-2021 In the light of the order of even date passed by this Court in CWP No. 19819 of 2021 titled as Mangat Rai vs. State of Punjab and another, the present petition is disposed of with liberty to the petitioner to avail of his alternative remedy in accordance with law. CRM-35634-2021 In view of the disposal of the main case, the present application has been rendered infructuos and the same is disposed of as such.
(AUGUSTINE GEORGE MASIH) JUDGE (SANDEEP MOUDGIL) JUDGE May 17, 2022 pj Whether speaking/reasoned: Yes/No Whether Reportable: Yes/No 1 of 1 ::: Downloaded on - 18-05-2022 05:48:55 :::