JASSI Vs. STATE OF PUNJAB
LAWS(P&H)-2012-8-30
HIGH COURT OF PUNJAB AND HARYANA
Decided on August 06,2012

JASSI Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

RAM CHAND GUPTA, J. - (1.) NONE appeared for petitioner despite 2nd//3rd call. Moreover, it has been stated by learned counsel for respondent-State that evidence of prosecution has already been concluded and even statement of accused under Section 313 Cr.P.C. has also been recorded.
(2.) DISMISSED for non-prosecution.;


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