KAMALJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CRIMINAL Misc. No. 58777 of 2009 Reply (rejoinder) annexed with the application is taken on record along with Annexures P/6 and P/7, subject to all just exceptions. Criminal Misc. No. M-12326 of 2008

(2.) REPLY on behalf of respondent No. 2 filed today by learned State counsel is taken on record. Copy given to the opposite counsel.

(3.) ACCORDING to the prosecution version, FIR was registered on the basis of secret information. On raid on 1.5.2007, three cartons of country made liquor were recovered from the car of the petitioner and 11 cartons of liquor were recovered from the shop of the petitioner.