GURCHARAN SINGH Vs. STATE OF PUNJAB

LAWS(SC)-2015-11-28

SUPREME COURT OF INDIA

Decided on November 02,2015

GURCHARAN SINGH Appellant

VERSUS

STATE OF PUNJAB Respondents

- (1.) Though served, nobody appears for the respondent.
(2.) Leave granted.
(3.) Heard the learned counsel for the appellant.;