PAWAN KUMAR Vs. UNION TERRITORY
LAWS(P&H)-2006-3-114
HIGH COURT OF PUNJAB AND HARYANA
Decided on March 02,2006

PAWAN KUMAR Appellant
VERSUS
UNION TERRITORY Respondents

JUDGEMENT

- (1.) POONAM, who has been produced in Court, stated that she never married the petitioner and her signatures were obtained on the pretext of getting her a job. In view of this stand, without going into correctness or otherwise on the rival versions, no ground is made out for issuance of a writ of habeas corpus. Petition is dismissed.;


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