SUCHA SINGH LANGAH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Leave granted.

(2.) The appellant, in this case, has come before this Court challenging the order passed by the High Court of Punjab and Haryana at Chandigarh in Criminal Misc. No. 37756 of 2016 in Criminal Appeal No. S-999-SB of 2015 whereby the High Court dismissed the Miscellaneous Application preferred by him.

(3.) We have heard Mr. H.P. Raval, learned Senior Counsel appearing for the appellant and Mr. Sanchar Anand, learned Additional Advocate General appearing for the respondent-State of Punjab.