GURPREET SINGH @ GOPI AND ANOTHER Vs. STATE OF PUNJAB AND ANOTHER
LAWS(P&H)-2014-5-568
HIGH COURT OF PUNJAB AND HARYANA
Decided on
May 14,2014
Gurpreet Singh @ Gopi And Another
Appellant
VERSUS
State of Punjab and Another
Respondents
JUDGEMENT
Naresh Kumar Sanghi, J. -
(1.) CRM -14914 -2014.
(2.) PRAYER in this application, filed under Section 482, Cr. P.C., is for placing on record the reply filed on behalf of respondent No. 2.Heard.
(3.) ALLOWED as prayed for. Reply filed by respondent No. 2 is taken on record.CRM -M -43018 -2013 ;
(2.) PRAYER in this application, filed under Section 482, Cr. P.C., is for placing on record the reply filed on behalf of respondent No. 2.
(3.) ALLOWED as prayed for. Reply filed by respondent No. 2 is taken on record.
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