LAWS(P&H)-2011-3-944

AVTAR SINGH Vs. STATE OF PUNJAB

Decided On March 03, 2011
AVTAR SINGH Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) Criminal Misc. No. 8071 of 2011

(2.) Criminal Misc. Application is allowed.

(3.) Affidavit of complainant (Annexure A1) and compromise deed (Annexure A2) are taken on record.