STATE OF PUNJAB Vs. CONSTABLE AVTAR SINGH
LAWS(SC)-2008-5-152
SUPREME COURT OF INDIA (FROM: PUNJAB & HARYANA)
Decided on May 12,2008

STATE OF PUNJAB Appellant
VERSUS
CONSTABLE AVTAR SINGH Respondents

JUDGEMENT

Dalveer Bhandari, J. - (1.) Leave granted.
(2.) This appeal arises from the judgment dated September 16, 2002 delivered by the High Court of Punjab and Haryana at Chandigarh in RSA No.556/2001.
(3.) Brief facts which are necessary to dispose of this appeal are recapitulated as under:-;


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