SHISHPAL SINGH Vs. STATE OF HARYANA
LAWS(SC)-2013-1-83
SUPREME COURT OF INDIA (FROM: PUNJAB & HARYANA)
Decided on January 28,2013

SHISHPAL SINGH Appellant
VERSUS
STATE OF HARYANA Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) We have heard learned counsel for the parties to the lis.
(3.) Vide Order dated 05.12.2012, while issuing notice, this Court has ordered that : "In the meanwhile, it is directed that the petitioner shall not be arrested till further orders.";


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