MANOHAR SINGH AND OTHERS Vs. STATE OF PUNJAB
LAWS(P&H)-2012-2-281
HIGH COURT OF PUNJAB AND HARYANA
Decided on February 21,2012

Manohar Singh And Others Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

- (1.) Learned counsel for the applicant-petitioners requests for withdrawal of this application as the same has become infructuous.
(2.) Dismissed as having been rendered infructuous. Crl. M. No. 7431 of 2012
(3.) Application is allowed subject to all just exceptions. Crl. M. No. M-3491 of 2012;


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