RANDEEP SHARMA Vs. STATE OF PUNJAB
LAWS(P&H)-2006-3-19
HIGH COURT OF PUNJAB AND HARYANA
Decided on March 03,2006

RANDEEP SHARMA Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

- (1.) ONLY ground put forward for quashing is that kirpan has not been recovered and there is a delay of eight days in filing of the FIR. This cannot be accepted as grounds for quashing. The petition is dismissed. March 03, 2006 ( ADARSH KUMAR GOEL ) sanjeev JUDGE;


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