MALOOK SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Leave granted.

(2.) This batch of appeals arises from a judgment and order dated 15 March 2011 of a Division Bench of the High Court of Punjab and Haryana.

(3.) For convenience of reference, the facts as they emerged in the lead Civil Appeal [CA 6026-6028/2021 @ SLP(C) 14029-14031/2011] may be set out.