JAGTAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Leave granted.

(3.) These appeals are filed against the two orders made by the-High Court of Punjab and Haryana at Chandigarh, one in Crl. Misc. No. 52419-M of 2001 dated 29th of april, 2003 and the other in Crl. Misc. No. 19431 of 2003 in Crl. Misc. No. 52419-M of 2001 dated 8th of May, 2003 by which orders the High Court directed the amount deposited with the Chief Judicial Magistrate, hoshiarpur by one Nanak Chand be paid over to the respondents-complainants herein.