MANGTU RAM Vs. STATE OF PUNJAB
LAWS(P&H)-2006-3-388
HIGH COURT OF PUNJAB AND HARYANA
Decided on March 29,2006

MANGTU RAM Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

- (1.) AS per report made by the Warrant Officer, alleged detenu(e) s were not found present in the Police Station. In view of report made by the Warrant Officer, no case is made out for interference. Dismissed.;


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