BHAGWAN SINGH Vs. STATE OF PUNJAB
LAWS(SC)-1999-8-85
SUPREME COURT OF INDIA
Decided on August 25,1999

BHAGWAN SINGH Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

- (1.) Delay condoned, looking to the facts and circumstances of the case.
(2.) Application for arraying proforma respondent Nos. 5 and 6 as appellant Nos. 3$4 is allowed.
(3.) Leave granted in S. L. P. (C) No. 3685/ 1998.;


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