CHAMKAUR SINGH Vs. STATE OF PUNJAB
LAWS(P&H)-2021-8-9
HIGH COURT OF PUNJAB AND HARYANA
Decided on August 02,2021

CHAMKAUR SINGH Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

Arvind Singh Sangwan,J. - (1.) CRM-21786-2021 in CRM-M-50937-2019 and CRM-21796-2021 in CRM-M-50580-2019 Prayer in both these applications is for preponing the date of the main case.
(2.) For the reasons stated in the applications, the same are allowed. Let both the main cases be preponed and taken up today itself. CRM-M-50580-2019 and CRM-M-50937-2019 (O & M)
(3.) This common order shall dispose of above noted two petitions as they arise out of the same FIR and involve the same parties.;


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