High Courts10 Dec 2008Allowed

Vikas Kumar Vs State of Haryana

Punjab And Haryana At Chandigarh · (2009) 5 RCR(Criminal) 767

Criminal Procedure Code, 1973 (CrPC) — Section 319, 439Penal Code, 1860 (IPC) — Section 302, 304B, 34, 406, 498A