Punjab-Haryana High Court
Raman Prasad vs State Of Haryana on 11 January, 2018
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CRM No. M-30739 of 2017 (O&M)
Date of Decision: 11.01.2018
Raman Prasad
... Petitioner
Versus
State of Haryana
... Respondent
CORAM:- HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA
Present:- Mr. R.S.Randhawa, Advocate,
for the petitioner.
Mr. Sharad Kumar Yadav, DAG, Haryana.
Mr. Kunal Muthreja, Advocate,
for the complainant.
TEJINDER SINGH DHINDSA, J.(ORAL)
Petition disposed of.
For details see order of even date passed in CRM No.M- 22464 of 2017 (Rajni Sharma Vs. State of Haryana).
11.01.2018 (TEJINDER SINGH DHINDSA)
vandana JUDGE
Whether speaking/reasoned No
Whether Reportable No
1 of 1
::: Downloaded on - 15-01-2018 03:55:58 :::