SUBHASH CHAND Vs. STATE OF H.P.

JUDGEMENT

(1.) IN this writ petition, following relief has been claimed:

(2.) ON the previous date, following order came to be passed in this writ petition:

(3.) IT is seen that the facts of this case are identical to that of the case of Kala Devi and Dehar Singh supra. In the judgment rendered in Kala Devi's case, it is held as under: