SUNITA RANI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Crl.Misc. No.45010 of 2009 Allowed as prayed for. CRM-M-24862 of 2009 On instructions from H.C.Naunihal Singh, learned counsel for the State points out that the challan has since been presented before the trial court and few persons have been declared as proclaimed offenders.

(2.) Learned counsel for the petitioner did not controvert this contention.