RAM SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The present application was filed for early hearing of the case as the matter has been remanded by Hon'ble the Apex court and the present case is squarely covered by decision of Hon'ble the Apex Court rendered in SLP No.4033 of 2006.

(2.) Notice in the application was issued.

(3.) Learned State counsel was directed to go through the judgment and to see as to whether the present case is covered by the decision of Hon'ble the Apex Court or not.