STATE OF HARYANA Vs. BALWANT SINGH

LAWS(SC)-1996-4-19

SUPREME COURT OF INDIA (FROM: PUNJAB & HARYANA)

Decided on April 22,1996

STATE OF HARYANA Appellant

VERSUS

BALWANT SINGH Respondents

- (1.) Delay condoned.
(2.) Leave granted.
(3.) Heard learned counsel on both sides.;