HARJEET SINGH ALIAS SEETA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Leave granted.

(2.) This appeal has been filed against the judgment and order dated 10-8-2001 passed by the High Court of Punjab and Haryana in Cri. Misc. No. 10947-M of 2001, whereby the bail granted to the appellant by the High Court vide its order dated 2-2-2001 in Cri. Misc. No. 1772-M of 2001 has been cancelled.

(3.) The appellant who was charge-sheeted for the offence punishable under Sections 302/34 and 307/34, IPC moved an application for releasing him on bail. That application was rejected by the Additional Sessions Judge on 26-8-2000. Appellant preferred Criminal Misc. No. 1772-M of 2001 for releasing him on bail before the learned single Judge of the High Court. That application was allowed by Mr. S. S. Nijjar, J. on 2-2-2001 by observing that appellant caused injury to the deceased on the back of the head and the post-mortem examination shows that there was only one injury on the head. The Court, therefore, observed that case for bail was made out.