P N BHARDWAJ Vs. STATE OF H P
LAWS(SC)-2004-6-2
SUPREME COURT OF INDIA
Decided on June 21,2004

P.N.BHARDWAJ Appellant
VERSUS
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

- (1.) PETITIONER would be at liberty to move for regular bail application and in case such an application is filed before an appropriate court, the learned Judge shall consider the bail application as expeditiously as possible uninfluenced by the observations made in the impugned order. The special leave petition is disposed of.;


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