LAWS(SC)-2003-9-146

ANIL SHARMA Vs. STATE OF HARYANA

Decided On September 26, 2003
ANIL SHARMA Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) Issue notice.

(2.) No convict serving a life sentence and who has not completed 14 years of imprisonment shall be released without further orders of this Court.