BHIM SEN Vs. STATE OF PUNJAB
LAWS(P&H)-2006-3-429
HIGH COURT OF PUNJAB AND HARYANA
Decided on March 23,2006

BHIM SEN Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

- (1.) THIS petition has been filed against the order dated September 2, 2005, framing charge and revisional order dated January 9, 2006. On perusal of records and the orders under challenge, this Court is of the view that prima facie case is made out against the petitioner and as such charge has rightly been framed. No infirmity has been found in the same. Dismissed.;


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