BALWINDER SINGH BHUNDER SON OF LATE SH BOOTA SINGH Vs. STATE OF PUNJAB, VIGILANCE BUREAU, STATE OF PUNJAB
LAWS(P&H)-2003-1-293
HIGH COURT OF PUNJAB AND HARYANA
Decided on
January 31,2003
BALWINDER SINGH BHUNDER SON OF LATE SH BOOTA SINGH
Appellant
VERSUS
STATE OF PUNJAB, VIGILANCE BUREAU, STATE OF PUNJAB
Respondents
JUDGEMENT
-
(1.) State counsel, on instructions from Shri Harnek Singh, Inspector Vigilance Bureau, Mansa, states that no F.I.R. has been registered against the petitioner and therefore, this petition has been rendered infructuous and the same may be dismissed as such. Ordered accordingly.;
Copyright © Regent Computronics Pvt.Ltd.