SATISH Vs. STATE OF HARYANA
LAWS(SC)-2012-3-18
SUPREME COURT OF INDIA (FROM: PUNJAB & HARYANA)
Decided on
March 12,2012
SATISH
Appellant
VERSUS
STATE OF HARYANA
Respondents
JUDGEMENT
-
(1.) Application for impleadment/intervention is rejected.
(2.) Leave granted.
(3.) This appeal is filed against the judgment and order dated 16.09.2011 passed in anticipatory bail application by the High Court of Punjab & Haryana at Chandigarh in Criminal Miscellaneous No.M- 26433 of 2011. The High Court has rejected the application for anticipatory bail.;
(2.) Leave granted.
(3.) This appeal is filed against the judgment and order dated 16.09.2011 passed in anticipatory bail application by the High Court of Punjab & Haryana at Chandigarh in Criminal Miscellaneous No.M- 26433 of 2011. The High Court has rejected the application for anticipatory bail.;
Copyright © Regent Computronics Pvt.Ltd.