MEHAR SINGH Vs. STATE OF PUNJAB
LAWS(P&H)-2006-3-509
HIGH COURT OF PUNJAB AND HARYANA
Decided on March 24,2006

MEHAR SINGH Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

- (1.) INVESTIGATION is not yet complete. No case is made out for interference. Dismissed.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.