MANJIT SINGH LALI SON OF MEHAR SINGH Vs. STATE OF PUNJAB
LAWS(P&H)-2003-2-223
HIGH COURT OF PUNJAB AND HARYANA
Decided on February 11,2003

MANJIT SINGH LALI SON OF MEHAR SINGH Appellant
VERSUS
STATE OF PUNJAB; THROUGH SECRETARY HOME Respondents

JUDGEMENT

- (1.) Prayer made in this application is for extension of time for completing the investigation ordered by this Court vide order dated 11.9.2002.
(2.) After hearing the State Counsel and on going through the facts mentioned in the application, Prayer made is allowed. Further two months time is granted for completing the investigation of the case.;


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