LAWS(HPH)-2018-7-159

PANCH RAM Vs. STATE OF HIMACHAL PRADESH

Decided On July 04, 2018
PANCH RAM Appellant
V/S
State of Himachal Pradesh, (Himachal Pradesh) Respondents

JUDGEMENT

(1.) By way of this petition, the petitioner has prayed for the following reliefs: -

(2.) To send for the records of the case.

(3.) To award the costs of the petition in favour of the petitioner.