CHAMAN LAL Vs. STATE OF PUNJAB
LAWS(SC)-2008-11-69
SUPREME COURT OF INDIA
Decided on November 10,2008

CHAMAN LAL Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

- (1.) HEARD learned counsel for the parties. Leave granted. The applications for the grant of bail are allowed subject to the conditions mentioned in the signed order. The Appeals are allowed in terms of the signed order.;


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