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LAWS(J&K)-1998-2-34
DAVINDER SINGH Vs. STATE OF J&K
Decided On February 13, 1998
DAVINDER SINGH
Appellant
V/S
STATE OF JANDK
Respondents
Referred Judgements :-
S PARTAP SINGH VS. STATE OF PUNJAB
[REFERRED TO]
JUDGEMENT
(1.) COUNSELS heard.
(2.) PETITIONS admitted.
(3.) THE petitions are taken up for disposal.
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