LAWS(P&H)-2018-5-426

JATINDER SINGH WALIA Vs. STATE OF PUNJAB

Decided On May 28, 2018
Jatinder Singh Walia Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) Crm-18528-2018

(2.) For the reasons stated in the application, the same is allowed and head not and prayer clause of the petition, Sections 380/506 and 120-B IPC are added.

(3.) Registry is directed to make necessary correction.