LAWS(P&H)-2022-1-175

JARNAIL SINGH Vs. STATE OF PUNJAB

Decided On January 24, 2022
JARNAIL SINGH Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) Heard through video conferencing.CRM-24629-2021

(2.) This is an application for placing on record documents Annexures P-7 to P-10 to show the antecedents of Bhupinder Singh, husband of the complainant Sukhwinder Kaur.

(3.) CRM allowed subject to all just exceptions.CRM-M-27190-2021