LAWS(P&H)-2013-1-400

WASIM Vs. STATE OF HARYANA

Decided On January 24, 2013
Wasim Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) CRL. MISC. No. 4058 of 2013

(2.) APPLICATION is allowed and Annexures P -1 and P -2 are taken on record.