PRITHIPAL SINGH Vs. STATE OF PUNJAB
LAWS(SC)-2000-4-60
SUPREME COURT OF INDIA
Decided on April 28,2000

PRITHIPAL SINGH Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Heard learned Counsel for the parties.
(3.) This appeal is directed against the order dated 27th February, 1998, wherein the High Court has dismissed the Writ Petition filed by the Appellant.;


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