RAMESH CHAND GARG Vs. STATE

JUDGEMENT

(1.) NOTICE to the respondents for 21 st November, 1995 with a direction that the State should produce on the next date of hearing the 1.0. with complete record. No further jewellery articles be released to either party. The respondent No.2 is directed not to deal with or dispose of or part with the possession of the jewellery articles delivered to her by the trial court till the next date. Till the next date no locker shall be operated by any party.