GURWINDER SINGH Vs. STATE OF PUNJAB
LAWS(SC)-2021-6-21
SUPREME COURT OF INDIA
Decided on June 04,2021

GURWINDER SINGH Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

NAVIN SINHA, J. - (1.) The petitioners in both the petitions are stated to have represented to the Superintendent of Police.
(2.) The grievance is that the representation(s) has not been considered by the police.
(3.) We have gone through the representation(s). We dispose of both the petitions granting liberty to the petitioners to supplement their representations to the Superintendent of Police.;


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