ARSHDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) On a call given by the Punjab and Haryana High Court Bar Association, the Members of the Bar are abstaining from work w.e.f. 15/12/2025. Position is same even today.

(2.) In the present case, on 12/12/2025, following order was passed:-

(3.) On advance notice, learned State counsel puts in appearance on behalf of the respondent - State and prays for time to get instructions and to file status report, after verifying the contents of the petition. Copy of the complete paper book has already been supplied to the learned State counsel.