LAWS(P&H)-2020-8-84

JATINDER SINGH Vs. STATE OF PUNJAB

Decided On August 26, 2020
JATINDER SINGH Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) CRM No. 20101 of 2020

(2.) Heard through video conferencing.

(3.) This application is for release of amount, which has been deposited by the non-applicant/petitioner in terms of order dated 16.05.2019, to applicant/respondent No. 2 or for passing of any other appropriate order.