LAWS(P&H)-2021-2-99

HARPAL SINGH Vs. STATE OF PUNJAB

Decided On February 12, 2021
HARPAL SINGH Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) The matter has been taken up through video-conferencing in the light of the pandemic Covid-19 situation and as per instructions.

(2.) Reply has been circulated through E-mail in the Court today and the same is taken on record.

(3.) We have heard learned counsel for the parties and perused the record.