SHAMSHER SINGH Vs. STATE OF HARYANA, THROUGH DIRECTOR GENERAL PRISONS AND SUPERINTENDENT, DISTRICT JAIL
LAWS(P&H)-2003-1-307
HIGH COURT OF PUNJAB AND HARYANA
Decided on
January 30,2003
SHAMSHER SINGH S/O MUKHTIAR SINGH
Appellant
VERSUS
STATE OF HARYANA, THROUGH DIRECTOR GENERAL PRISONS AND SUPERINTENDENT, DISTRICT JAIL
Respondents
JUDGEMENT
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(1.) None is present on behalf of the petitioner. It appears that the case of parole must have been decided and the petitioner has cost interest and as such, counsel for the petitioner has not appeared. Therefore, dismissed for non-prosecution.;
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