Punjab-Haryana High Court
State Of Punjab vs Anup Singh on 8 September, 2008
Author: Rajesh Bindal
Bench: Rajesh Bindal
In the High Court of Punjab & Haryana at Chandigarh
R. F. A No. 1473 of 1994 (O&M)
Date of decision : 8.9.2008
State of Punjab ..... Appellant
vs
Anup Singh .... Respondent
Coram: Hon'ble Mr. Justice Rajesh Bindal Present: Mr. Manohar Lall, Additional Advocate General, Punjab, for the appellant.
None for the respondent.
Rajesh Bindal J.
For the detailed reasons recorded in R. F. A. No. 174 of 1994 - Ram Rattan vs State of Punjab and another vide separate order passed today, the present appeal is dismissed.
8.9.2008 ( Rajesh Bindal) vs. Judge