STATE OF HARYANA Vs. SURAJ MAL
LAWS(P&H)-2007-1-145
HIGH COURT OF PUNJAB AND HARYANA
Decided on January 29,2007

STATE OF HARYANA Appellant
VERSUS
SURAJ MAL Respondents

JUDGEMENT

Adarsh Kumar Goel, J. - (1.) Delay condoned.
(2.) Heard on merits.
(3.) This petition has been filed, for leave to appeal, to challenge the acquittal of the respondent of the charges under Sections 7 and 13(1)(d) of the Prevention of Corruption Act, 1988.;


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