Punjab-Haryana High Court
Harbhajan Singh Riar vs State Of Punjab on 9 November, 2012
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.1743 of 2011
Date of decision:09.11.2012
Harbhajan Singh Riar
......Petitioner
Vs.
State of Punjab
...Respondent
CORAM:- HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA.
Present: Mr. Vipin Mahajan, Advocate for the petitioner.
Mr. Harsimran Singh Sethi, Addl. Advocate General, Punjab.
.....
Tejinder Singh Dhindsa, J. (Oral)
Heard.
Petition allowed in terms of the judgment dated 09.11.2012 passed in CWP No.1740 of 2011 titled as Tarlok Singh Vs. State of Punjab. The impugned order dated 19.11.2010 (Annexure P-2) stands quashed.
November 09, 2012 (TEJINDER SINGH DHINDSA) harjeet JUDGE