GURWINDER SINGH Vs. STATE OF PUNJAB AND ORS
LAWS(P&H)-2011-4-383
HIGH COURT OF PUNJAB AND HARYANA
Decided on April 18,2011

GURWINDER SINGH Appellant
VERSUS
State Of Punjab And Ors Respondents

JUDGEMENT

- (1.) The present petition has been filed under Section 482 Code of Criminal Procedure for issuance of direction to the Respondents to protect the life and liberty of the Petitioner.
(2.) Issue notice of motion.
(3.) On asking of the Court, Mr. B.S. Sra, Additional Advocate General, Punjab, accepts notice on behalf of Respondents No. 1 to 4.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.