PARMINDER KAUR AND ANOTHER Vs. STATE OF PUNJAB AND OTHERS
LAWS(P&H)-2012-2-485
HIGH COURT OF PUNJAB AND HARYANA
Decided on
February 06,2012
PARMINDER KAUR AND ANOTHER
Appellant
VERSUS
STATE OF PUNJAB AND OTHERS
Respondents
JUDGEMENT
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(1.) Criminal Misc. No. 7544 of 2012
Application is allowed subject to all just exceptions.
(2.) Criminal miscellaneous application stands disposed of. Criminal Misc. No. M-3539 of 2012
(3.) Both the petitioners are present in the Court and are identified by their counsel.;
(2.) Criminal miscellaneous application stands disposed of.
(3.) Both the petitioners are present in the Court and are identified by their counsel.;
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