LAWS(P&H)-2015-8-718

NIRMAL SINGH Vs. STATE OF HARYANA

Decided On August 26, 2015
NIRMAL SINGH Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) CRM-16880-2015

(2.) Learned counsel for the applicant submits that the present application has been rendered infructuous. Ordered accordingly.

(3.) CRM-16779-2015