Punjab-Haryana High Court
Harcharan Singh vs State Of Punjab And Anr on 2 February, 2016
Author: Daya Chaudhary
Bench: Daya Chaudhary
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
Crl. Misc. No.M-37524 of 2015
Date of Decision: 02.02.2016
Harcharan Singh ....Petitioner
Versus
State of Punjab and another ....Respondents
BEFORE :- HON'BLE MRS. JUSTICE DAYA CHAUDHARY
1. Whether reporters of local newspapers may be allowed
to see the judgment ? (Yes/No)
2. To be referred to reporters or not ? (Yes/No)
3. Whether the judgment should be reported in the Digest ?
(Yes/No)
Present:- Mr. Vipin Mahajan, Advocate
for the petitioner.
Mr. Rupam Aggarwal, D.A.G., Punjab
for the respondent-State.
Mr. Amit Gupta, Advocate
for respondent No.2.
*****
DAYA CHAUDHARY, J.
Allowed in view of the order passed on even date in Criminal Misc. No.M-23948 of 2015 titled as Satnam Singh and others vs State of Punjab and another.
(DAYA CHAUDHARY) 02.02.2016 JUDGE gurpreet GURPREET KAUR 2016.02.05 12:47 I attest to the accuracy and authenticity of this document HIgh Court Chandigarh