BALDEV SINGH Vs. STATE OF PUNJAB
LAWS(P&H)-1990-6-49
HIGH COURT OF PUNJAB AND HARYANA
Decided on June 18,1990

BALDEV SINGH Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

J.B.GARG, J. - (1.) BALDEV Singh petitioner is the son of Kotu Ram, the principal accused, who continues to be in judicial custody. After hearing, the order dated June 5, 1990 staying the arrest of the petitioner is made absolute. It is, however, ordered that he shall furnish surety to the satisfaction of the Station House Officer, Police Station Ferozepore City/Illaqa Magistrate, Ferozepore. He is directed to join the investigation as and when called upon to do so. Order accordinly.;


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