HARJIVAN SINGH Vs. MAN SINGH RANA
LAWS(P&H)-2006-3-474
HIGH COURT OF PUNJAB AND HARYANA
Decided on March 31,2006

HARJIVAN SINGH Appellant
VERSUS
MAN SINGH RANA Respondents

JUDGEMENT

- (1.) NO case is made out for quashing the FIR at this stage. However, liberty is granted to the petitioner to raise all the objections, which he has raised in this petition, before the trial Court. If any such objection is raised, trial Court shall take notice of the same and decide it expeditiously. Disposed of.;


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