High Courts18 Jul 2007Allowed

Balwant Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2007) 4 RCR(Criminal) 927

Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Penal Code, 1860 (IPC) — Section 279, 304A
High Courts17 Jul 2007Allowed

Makhan Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2007) 07 P&H CK 0189

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 389Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts17 Jul 2007Dismissed

State of Haryana Vs Shardi and Another

Punjab And Haryana At Chandigarh · (2008) 1 RCR(Criminal) 24

Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 109, 302, 307, 34, 498A