GURCHARAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The matter has been taken up through video-conferencing on account of outbreak of pandemic COVID-19.

(2.) Since this application is moved in compliance of order dated 18.05.2020 passed by this Court, the same is allowed subject to all just exceptions. Annexure P-2 is taken on record. Office to tag the same as per Rule.

(3.) Notice of the petition.