LAWS(P&H)-1998-2-165

BALDEV SINGH Vs. STATE OF PUNJAB

Decided On February 12, 1998
BALDEV SINGH Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) NOTICE to the State.

(2.) ON the asking of the court. Mr. J.S. Brar, D.A.G., Punjab, accepts the notice.

(3.) EARLIER Baldev Singh filed Crl. Misc. 11485 -M of 1997 and challenged the order of rejection of parole dated 25.4.1997. The said petition was disposed of and was allowed by this Court on 12.8.1997 by holding as follows :