BALWANT SINGH Vs. STATE
LAWS(P&H)-2006-2-440
HIGH COURT OF PUNJAB AND HARYANA
Decided on February 14,2006

BALWANT SINGH Appellant
VERSUS
STATE Respondents

JUDGEMENT

- (1.) Counsel for the State, on instructions from Santokh Singh ASI, says that no case is registered against the petitioner and his custody is not required.
(2.) In view of the above statement, no further order is called for at this stage.
(3.) The petition is disposed of.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.