High Courts15 Jan 1996Allowed

Vakil Chand Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (1996) CriLJ 1461 : (1996) 2 ILR (P&H) 167 : (1996) 3 RCR(Criminal) 694 : (1996) 1 RCR(Criminal) 595

Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 14, 161, 19, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 482