VIKRAMJIT SINGH ALIAS BIKRAMJIT SINGH ALIAS SHUNTY ALIAS BUNTY Vs. STATE OF PUNJAB

LAWS(P&H)-2014-9-461

HIGH COURT OF PUNJAB AND HARYANA

Decided on September 19,2014

VIKRAMJIT SINGH ALIAS BIKRAMJIT SINGH ALIAS SHUNTY ALIAS BUNTY Appellant

VERSUS

STATE OF PUNJAB Respondents

- (1.) Heard.
(2.) Notice of motion.
(3.) Learned Deputy Advocate General,Punjab accepts notice.;