RAJINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE learned counsel for the State has produced translated copy of Rapat Roznamcha No. 16 of Police Station, Lohgarh dated 15.8.1996. The same is he taken on record.

(2.) HEARD the learned counsel for the petitioner and the learned A.A.G. for the State.

(3.) THIS is the case put forth by the complainant in her complaint and the petitioner apprehended that they are likely to be arrested for the above offence.