STATE OF HARYANA Vs. JAIPAL SINGH
LAWS(SC)-1996-8-34
SUPREME COURT OF INDIA
Decided on August 14,1996

STATE OF HARYANA Appellant
VERSUS
JAIPAL SINGH Respondents

JUDGEMENT

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


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