RAJ RANI Vs. STATE OF PUNJAB
LAWS(P&H)-2006-3-252
HIGH COURT OF PUNJAB AND HARYANA
Decided on March 20,2006

RAJ RANI Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

- (1.) THE petition is dismissed as not pressed at this stage. However, petitioners No.1,3,5 and 6 being ladies and being sisters-in-law will be granted exemption from personal appearance subject to appropriate conditions to be laid down by the trial court.;


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