Punjab-Haryana High Court
(O&M;) Krishan Kumar Sapra vs State Of Haryana on 2 December, 2015
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RSA No. 1798 of 1991 (O&M)
Date of decision: December 2, 2015
Krishan Kumar Sapra
...Appellant
Versus
State of Haryana
...Respondent
CORAM:- HON'BLE MR. JUSTICE K. KANNAN
1. Whether Reporters of local papers may be allowed to see the
judgment ?
2. To be referred to the Reporters or not ?
3. Whether the judgment should be reported in the Digest?
Present: None for the appellant.
Mr. Gaurabh Mohunta, DAG, Haryana.
K. KANNAN, J. (Oral)
There is no representation for the appellant. Learned counsel for the State is present. The appeal is dismissed with costs, which is assessed at Rs. 5,000/- to be paid to the State.
December 2, 2015 (K.KANNAN)
prem JUDGE
PREM SINGH
2015.12.04 11:22
I attest to the accuracy and
integrity of this document