DARSHAN SINGH Vs. STATE OF PUNJAB
LAWS(P&H)-2006-3-334
HIGH COURT OF PUNJAB AND HARYANA
Decided on March 20,2006

DARSHAN SINGH Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

- (1.) PRAYER for quashing based on disputed versions cannot be accepted. The petition is dismissed as not pressed. However, the trial will be expedited and concluded as far as possible within six months from the date of receipt of a copy of this order.;


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