LAWS(P&H)-2014-7-542

NAIN SINGH Vs. STATE OF HARYANA

Decided On July 09, 2014
NAIN SINGH Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) CRM -1851 -2014:

(2.) PRAYER in this criminal miscellaneous application is for placing on record the documents (Annexures A -2 to A -11).

(3.) HEARD .