LAWS(P&H)-2010-1-441

VED PARKASH Vs. STATE OF PUNJAB

Decided On January 14, 2010
VED PARKASH Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) Report (Annexure-P.6) of Medical Officer, Dhuri attached with the criminal miscellaneous applications is taken on record subject to just exceptions.

(2.) The criminal miscellaneous applications stand disposed of.

(3.) Medical reports (Annexures-P.7 to P.9) of Bhupinder Kumar, Vijay Singla and Devinder Kumar attached with the criminal miscellaneous applications are taken on record subject to just exceptions. The criminal miscellaneous applications stand disposed of.