LAWS(P&H)-2006-3-164

DALIP SINGH Vs. STATE OF HARYANA

Decided On March 09, 2006
DALIP SINGH Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) IN view of order passed today in Criminal Misc. No.10812-M of 2006, khushkaran Singh and another vs. State of Haryana and others, this petition is disposed of in same terms.