MANPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Crl.M. No. 64025 of 2010 Application is for placing on record additional affidavit of the Petitioner thereby apprising the court about his new address.

(2.) Application is allowed. It is ordered that in the memo of parties, Petitioner be recorded as resident of Quarter No. 4, Near Ajaib Petrol Pump, Sirhind, District Fatehgarh Sahib and his permanent address be recorded as Village Baran, Tehsil and District Patiala.

(3.) Registry to make necessary correction in the memo of parties.