Punjab-Haryana High Court
Daulat Ram @ Daulti vs State Of Haryana on 6 February, 2012
Author: A.N.Jindal
Bench: Hemant Gupta, A.N.Jindal
Criminal Appeal No.546-DB of 2010
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
DATE OF DECISION: FEBRUARY 06 ,2012
Daulat Ram @ Daulti
.....Appellant
VERSUS
State of Haryana
....Respondent
CORAM:- HON'BLE MR.JUSTICE HEMANT GUPTA
HON'BLE MR.JUSTICE A.N.JINDAL
1. Whether Reporters of local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
PRESENT: Ms.Baljeet Kaur Mann, Advocate, for their
Appellant.
Ms.Shubhra Singh, Deputy Advocate General,
Haryana.
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A.N.JINDAL, J.
For orders, see Criminal Appeal No.568-DB of 2006 tilted as Mahesh @ Bachu and others Vs. State of Haryana, decided on February 06, 2012.
( HEMANT GUPTA ) (A.N.JINDAL ) JUDGE JUDGE February 06, 2012 Kalra