KARAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Leave granted.

(2.) The appellant has approached this Court by way of present appeal challenging the order dtd. 9/5/2024 passed by the learned Single Judge of the High Court of Punjab and Haryana at Chandigarh in CRR No. 944 of 2023 (O&M), thereby dismissing the revision petition filed by the present appellant.

(3.) The facts, in brief, giving rise to the present appeal are as under: