GURDEV PUNJAB AND HARYANA Vs. STATE OF HARYANA
LAWS(P&H)-2006-3-277
HIGH COURT OF PUNJAB AND HARYANA
Decided on March 20,2006

GURDEV PUNJAB AND HARYANA Appellant
VERSUS
STATE OF HARYANA Respondents

JUDGEMENT

- (1.) COUNSEL for the State, on instructions from HC Shiv Kumar, says that the petitioner has been exonerated during investigation and his name has been placed in column No.2. In view of above statement, this petition is dismissed as not pressed at this stage.;


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