AMARJIT SINGH Vs. STATE OF PUNJAB
LAWS(P&H)-2021-1-113
HIGH COURT OF PUNJAB AND HARYANA
Decided on January 12,2021

AMARJIT SINGH Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

ARVIND SINGH SANGWAN,J. - (1.) Prayer in this application is for early hearing of the main petition.
(2.) Heard.
(3.) For the reasons stated in the application, the same is allowed and the main case, which is fixed for 05.03.2021, is taken up today for hearing. CRM No.31209 of 2020;


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