KULJIT KAUR & ANR Vs. STATE OF PUNJAB & ORS
LAWS(P&H)-2012-3-454
HIGH COURT OF PUNJAB AND HARYANA
Decided on March 05,2012

Kuljit Kaur And Anr Appellant
VERSUS
State Of Punjab And Ors Respondents

JUDGEMENT

- (1.) Applications are allowed subject to all just exceptions.
(2.) Criminal miscellaneous applications stand disposed of. Criminal Misc. No. M-6603 of 2012
(3.) Both the petitiones are present in the Court and are identified by their counsel.;


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