Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

Punjab-Haryana High Court

Dr.Hira Lal Khanna vs Rakesh Kumar Alias Raju And Others on 30 April, 2009

Author: Jasbir Singh

Bench: Jasbir Singh

       IN THE HIGH COURT OF PUNJAB AND HARYANA AT

                             CHANDIGARH



                                 Criminal Revision No.1813 -DB of 2003
                                           Date of Decision: 30.04.2009



Dr.Hira Lal Khanna
                                                                Petitioner
                              Versus
Rakesh Kumar alias Raju and others
                                                             Respondents



CORAM:- HON'BLE MR. JUSTICE JASBIR SINGH
        HON'BLE MR. JUSTICE JORA SINGH



Present:     Mr.Parambir Singh Goraya, Advocate for the petitioner
             Mr.Surinder Singh Siao, Advocate for respondent Nos.1 and 2
             Mr.D.S.Brar, Deputy Advocate General, Punjab
             for respondent No.3
                               ....




Jasbir Singh, J.

For order see order of even date passed in Criminal Appeal No.202-DB of 2003 titled as Raj Kumar alias Ramu v. State of Punjab.




                                           (Jasbir Singh)
                                              Judge


30.04.2009                                 (Jora Singh)
gk                                            Judge