JAN MOHAMAD Vs. STATE OF HARYANA
LAWS(SC)-2018-12-63
SUPREME COURT OF INDIA
Decided on December 14,2018

Jan Mohamad Appellant
VERSUS
STATE OF HARYANA Respondents

JUDGEMENT

Abhay Manohar Sapre, J. - (1.) Leave granted.
(2.) This appeal is filed against the final judgment and order dated 25.10.2017 passed by the High Court of Punjab and Haryana at Chandigarh in Criminal Revision No.667 of 2009 whereby the High Court dismissed the revision petition filed by the appellant herein.
(3.) Few facts need mention hereinbelow for the disposal of this appeal.;


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