JARNAIL SINGH Vs. STATE OF HARYANA

LAWS(P&H)-2006-3-508

HIGH COURT OF PUNJAB AND HARYANA

Decided on March 24,2006

JARNAIL SINGH Appellant

VERSUS

STATE OF HARYANA Respondents

- (1.) AFTER arguing for some time, counsel for the petitioner states that this petition be dismissed as withdrawn. Ordered accordingly.;