SWATI AND ANOTHER Vs. STATE OF HARYANA AND OTHERS
LAWS(P&H)-2012-2-418
HIGH COURT OF PUNJAB AND HARYANA
Decided on February 06,2012

SWATI AND ANOTHER Appellant
VERSUS
State Of Haryana And Others Respondents

JUDGEMENT

- (1.) Criminal Misc. No. 7277 of 2012 Application is allowed subject to all just exceptions.
(2.) Criminal miscellaneous application stands disposed of. Criminal Misc. No. M-3429 of 2012
(3.) Both the petitioners are present in the Court and are identified by their counsel.;


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