STATE OF HARYANA Vs. SATPAL

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order passed by the High Court of Punjab and Haryana at Chandigarh dtd. 12/5/2016 in C.W.P. No. 3167 of 2015 and the order dtd. 21/10/2016 passed in Review application No. 284 of 2016 in CWP No. 3167 of 2015, the State of Haryana and Ors. have preferred the present appeals.

(2.) The facts leading to the present appeals in nutshell are as under:-

(3.) Present appeals were heard by this Court on 29/3/2022. This Court passed the following order:-