Punjab-Haryana High Court
Dayal Chand Garg vs State Of Punjab And Anr on 2 August, 2018
Author: Inderjit Singh
Bench: Inderjit Singh
In the High Court of Punjab and Haryana at Chandigarh
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Criminal Misc. No.M-41462 of 2017 (O&M)
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Date of decision:2.8.2018
Dayal Chand Garg
.....Petitioner
v.
State of Punjab and another
.....Respondents
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Coram: Hon'ble Mr. Justice Inderjit Singh
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Present: Mr. Bipan Ghai, Senior Advocate with Mr. Paras Talwar,
Advocate for the petitioner.
Mr. Gaurav Garg Dhuriwala, Senior Deputy Advocate General,
Punjab for the respondent-State.
Mr. G.S. Attariwala, Advocate for respondent No.2.
.....
Inderjit Singh, J.
The criminal miscellaneous petition is dismissed. For reasons, see separate detailed order passed today in Criminal Misc. No.M-37773 of 2017, Satnam Singh v. State of Punjab. August 2, 2018. (Inderjit Singh) Judge *hsp* NOTE: Whether speaking/reasoned: Yes Whether reportable: No 1 of 1 ::: Downloaded on - 13-08-2018 01:11:35 :::