STATE OF HARYANA Vs. SURAJ BHAN

LAWS(SC)-1996-10-22

SUPREME COURT OF INDIA (FROM: PUNJAB & HARYANA)

Decided on October 30,1996

STATE OF HARYANA Appellant

VERSUS

SHRI SURAJ BHAN Respondents

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