LAWS(P&H)-2010-7-273

SAMPURAN SINGH Vs. STATE OF PUNJAB

Decided On July 26, 2010
SAMPURAN SINGH Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) The correct translation of the FIR dated 30.1.2010 attached with this application is taken on record, subject to just exceptions

(2.) This application stands disposed of.

(3.) Heard counsel for the parties.