CHANN SINGH ALIAS CHARANJIT SON OF HARBANS LAL Vs. STATE OF HARYANA

LAWS(P&H)-2003-1-284

HIGH COURT OF PUNJAB AND HARYANA

Decided on January 14,2003

CHANN SINGH ALIAS CHARANJIT SON OF HARBANS LAL; PALA SINGH SON OF SUNDER SINGH; JAGIR SINGH SON OF SUNDER SINGH; CHATTAR SINGH SON OF JOGINDER SINGH; AJIT SINGH SON OF BANTA SINGH; AMIR SINGH SON OF KHAZAN SINGH AND GURMEET SINGH SON OF PALA SINGH Appellant

VERSUS

STATE OF HARYANA Respondents

JUDGEMENT

- (1.) Let the registration certificate of the truck be given to its registered owner on furnishing surety to the satisfaction of C.J.M., Karnal.;

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