RAMESH Vs. STATE OF HARYANA

LAWS(P&H)-2014-7-159

HIGH COURT OF PUNJAB AND HARYANA

Decided on July 15,2014

RAMESH Appellant

VERSUS

STATE OF HARYANA Respondents

JUDGEMENT

Tejinder Singh Dhindsa, J. - (1.) CRM NO. 20779 OF 2014
(2.) APPLICATION is allowed, as prayed for. Supplementary statement of complainant -Sunil Kumar is taken on record as Annexure P -5.
(3.) APPLICATION disposed of. CRM -M -20795 OF 2014;

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