SUKHWINDER SINGH @ KAKA AND OTHERS Vs. STATE OF PUNJAB AND OTHERS
LAWS(P&H)-2012-1-376
HIGH COURT OF PUNJAB AND HARYANA
Decided on
January 19,2012
Sukhwinder Singh @ Kaka And Others
Appellant
VERSUS
STATE OF PUNJAB AND OTHERS
Respondents
JUDGEMENT
-
(1.) Heard.
(2.) The application is allowed and affidavits of respondents No.2 and 3 are taken on record.
(3.) This is an application for allowing/disposal of the abovesaid criminal appeal in terms of Compromise deed (Annexure A-1) dated 19.11.2011.;
(2.) The application is allowed and affidavits of respondents No.2 and 3 are taken on record.
(3.) This is an application for allowing/disposal of the abovesaid criminal appeal in terms of Compromise deed (Annexure A-1) dated 19.11.2011.;
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