Punjab-Haryana High Court
Krishan Lal Sharma vs State Of Punjab on 11 November, 2016
Author: Inderjit Singh
Bench: Inderjit Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM No.M-28980 of 2016 (O&M)
Date of Decision: November 11, 2016
Krishan Lal Sharma
...Petitioner
VERSUS
State of Punjab and another
...Respondents
CORAM: HON'BLE MR. JUSTICE INDERJIT SINGH
Present: Mr.R.K.Bhatia, Advocate
for the petitioner.
Ms.Shivali, Asstt. Advocate General, Punjab
for the respondent-State.
Mr.R.K.Girdhar, Advocate
for respondent No.2.
****
INDERJIT SINGH, J.
For detailed order, see order passed in CRM No.M-25343 of 2016 titled as Swaran Singh vs. State of Punjab and another of even date.
November 11, 2016 (INDERJIT SINGH)
Vgulati JUDGE
Whether speaking/reasoned Yes
Whether reportable No
For Subsequent orders see CRM-33415-2016 1 of 1 ::: Downloaded on - 20-11-2016 08:44:05 :::