Punjab-Haryana High Court
Sachin Talwar vs State Of Haryana & Anr on 12 February, 2016
Author: Anita Chaudhry
Bench: Anita Chaudhry
1
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
Crl. Misc. No. M-35822 of 2015
Date of decision : 12.02.2016
Sachin Talwar
...... Petitioner
versus
State of Haryana & Anr.
... Respondents
CORAM:- HON'BLE MRS. JUSTICE ANITA CHAUDHRY
Present: Mr. Kunal Dawar, Advocate
for the petitioners.
Respondent Nidhi Talwar in person with
Mr. Arvind Sharma, Advocate and
Mr. Harish Bhardwaj, Advocate
Mr. Surender Singh, AAG Haryana.
___
ANITA CHAUDHRY, J.
Vide orders of even date, passed in Crl. Misc. No.M- 34025 of 2015, titled as Smt.Chander Kanta Vs. State of Haryana & Anr., this petition is allowed. For reasons, see the orders passed in the aforesaid petition.
February 12,2016 (ANITA CHAUDHRY)
Jiten JUDGE
JITEN SHARMA
2016.02.18 16:47
I attest to the accuracy and
authenticity of this document
High Court Chandigarh