[2016] 4 S.C.R. 839
LIFE CONVICT LAL SINGH @ MANJEET SINGH
A
v.
STATE OF PUNJAB & ANR.
(WritPetition(Crl.)No.181 of2012)
JUNE 29, 2016
[DIPAK MISRA AND SHIVA KIRTI SINGH, JJ.)
Criminal Lmv - Writ Petition - Petition disposed of. in view of
;udgment reported in 2016 (4) SCR 816.
B
CRIMINAL ORIGINAL JURISDICTION: Writ Petition (Criminal)
C
No. 181 of2012.
[UNDER ARTICLE 32 OF THE CONSTITUTION OF INDIA]
V. Madhukar, AAG, D. N. Ray, Ms. Hemantika Wahi, Ms Jesal
Wahi, Ms. Sunita Sharma, Ms. Anvita Cowshish, Kuldip singh, Ms.
Naresh Bakshi, Advs. for the appearing parties.
The Judgment of the Court was delivered by
DIPAK MISRA, J. In view of the judgment passed in Criminal
Appeal No. 171 of2016 today, the present Writ Petition stands disposed
D
~
E
K~lpana K. Tripat)1y
Writ petition disposed o[
839
Lex