Punjab-Haryana High Court
Sukhbir Singh vs State Of Haryana And Others on 17 September, 2013
Author: Inderjit Singh
Bench: Inderjit Singh
In the High Court of Punjab and Haryana at Chandigarh
......
Criminal Revision No.2278 of 2002
.....
Date of decision:17.9.2013
Sukhbir Singh
.....Petitioner
v.
State of Haryana and others
.....Respondents
....
Present: Mr. Sandeep Kumar, Advocate for the petitioner.
Mr. Subhash Godara, Additional Advocate General, Haryana
for respondent No.1-State.
Mr. P.S. Ahluwalia, Advocate for respondents No.2 and 3.
......
Inderjit Singh, J.
The criminal revision petition is dismissed. For reasons, see separate detailed judgment passed today in Criminal Appeal No.S-1066- SB of 2002, Main Pal and another v. State of Haryana.
September 17, 2013. (Inderjit Singh) Judge *hsp* Parmar Harpal Singh 2013.10.11 17:49 I attest to the accuracy and integrity of this document Chandigarh