HARPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) A complaint was registered against the petitioner and one Pritam Singh on the basis of report given by the S.D.M. Jalandhar. The dispute appears to be of civil nature. The petitioners are claiming the property on the basis of a will said to have been executed by one Avtar Singh.

(2.) ONE of the accused Pritam Singh was released on bail in the event of his arrest by the learned Addl. Sessions Judge, Jalandhar by his order dated 25.6.1999.