KAMAL LUNIYAL Vs. STATE OF PUNJAB

LAWS(P&H)-2006-3-198

HIGH COURT OF PUNJAB AND HARYANA

Decided on March 17,2006

KAMAL LUNIYAL Appellant

VERSUS

STATE OF PUNJAB Respondents

- (1.) DISMISSED as infructuous, as it is stated by counsel for the State that the trial has been concluded.;