Punjab-Haryana High Court
Dhruv Shaswat vs State Of Haryana on 24 May, 2017
Author: A. B. Chaudhari
Bench: A. B. Chaudhari
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRL. MISC. No.M-44339 OF 2016 (O&M)
DATE OF DECISION : 24th MAY, 2017
Dhruv Shaswat
.... Petitioner
Versus
State of Haryana
.... Respondent
CORAM : HON'BLE MR. JUSTICE A. B. CHAUDHARI
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Present : Mr. Vishal Rattan Lamba, Advocate for
Mr. Himmat Singh Deol, Advocate for the petitioner.
Mr. Arjun Singh Yadav, AAG, Haryana.
Mr. Rajinder Paul, Advocate for the complainant.
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A. B. CHAUDHARI, J. (ORAL)
For orders, see order of even date passed in Crl. Misc. No.42998 of 2016 titled Seema & another versus State of Haryana.
24th MAY, 2017 (A. B. CHAUDHARI)
'raj' JUDGE
Whether speaking/reasoned : Yes No
Whether Reportable : Yes No
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