Punjab-Haryana High Court
Sandeep Singh vs State Of Punjab And Another on 19 February, 2026
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
256 CRM-M-32707-2021 (O&M)
Date of decision: 19.02.2026
SANDEEP SINGH ... Petitioner
Versus
STATE OF PUNJAB AND ANOTHER ... Respondents
CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
Present :
None for the petitioner.
Mr. Jasjit Singh, DAG, Punjab.
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AMAN CHAUDHARY, J. (Oral)
1. Prayer made in the present petition is for concluding the trial expeditiously in SC-138-2018 titled as State vs. Gurmeet and others.
2. In view of the facts and order dated 18.08.2021 passed by this Court, the present petition is disposed of requesting the trial Court to make an endeavour to conclude the trial expeditiously, preferably within a period of 6 months, in accordance with law.
3. Copy of this order be sent to the Court concerned.
(AMAN CHAUDHARY)
19.02.2026 JUDGE
ashok
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
ASHOK KUMAR
2026.02.20 10:19
I attest to the accuracy and
integrity of this document