Punjab-Haryana High Court
Rupinder Singh vs State Of Punjab on 18 July, 2024
Author: Sandeep Moudgil
Bench: Sandeep Moudgil
Neutral Citation No:=2024:PHHC:087573
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CRR-1695-2022 (O&M)
DECIDED ON: 18.07.2024
RUPINDER SINGH
.....PETITIONER
VERSUS
STATE OF PUNJAB
.....RESPONDENT
CORAM: HON'BLE MR. JUSTICE SANDEEP MOUDGIL. Present: Mr. Sukhdeep Singh, Advocate and Mr. Ish Karan Chabra, Advocate for the petitioner.
Mr. J.S. Guru, AAG, Punjab.
Mr. Anmol Puri, Advocate for the complainant.
SANDEEP MOUDGIL. J.
For a detailed order, see order of the even date passed in CRM-M-44097-2022 titled as Lakhi @ Lakhwinder Singh Vs. State of Punjab.
18.07.2024 (SANDEEP MOUDGIL)
sham JUDGE
Whether speaking/reasoned: Yes/No
Whether Reportable: Yes/No
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