DILDAR SINGH Vs. U T CHANDIGARH
LAWS(P&H)-2006-2-461
HIGH COURT OF PUNJAB AND HARYANA
Decided on February 15,2006

DILDAR SINGH Appellant
VERSUS
U.T. CHANDIGARH Respondents

JUDGEMENT

- (1.) COUNSEL for the State says that custody of the petitioner is not required for investigation.
(2.) IN view of the above statement, this petition is dismissed as infructuous. However, if custody of the petitioner is required in future, a notice of two weeks in advance will be given.;


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