GURMINDER BIR SINGH Vs. STATE OF PUNJAB
LAWS(P&H)-2006-3-246
HIGH COURT OF PUNJAB AND HARYANA
Decided on March 27,2006

GURMINDER BIR SINGH Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

- (1.) COUNSEL for the State says that custody of the petitioner is not required at this stage for investigation and if required in connection with this case, the petitioner will be given advance notice of two weeks. In view of the above, this petition is disposed of as infructuous.;


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