Punjab-Haryana High Court
In Re: Sukhvinder Alias Sukhi Son Of ... vs State Of Haryana on 30 January, 2003
Author: Amar Dutt
Bench: Amar Dutt
ORDER Amar Dutt, J.
1. Mr. Padamjit Singh states that the petitioner has already been arrested in this case and that this petition has become infructuous and may be dismissed as such. Ordered accordingly.