KULDEEP @ KALA Vs. STATE OF HARYANA
LAWS(P&H)-2001-8-86
HIGH COURT OF PUNJAB AND HARYANA
Decided on August 17,2001

KULDEEP @ KALA Appellant
VERSUS
STATE OF HARYANA Respondents

JUDGEMENT

K.S.GAREWAL, J. - (1.) THE petitioner is alleged to have been found in possession of 15 Kgs. of poppy husk. Trial is not likely to conclude soon. Bail to the satisfaction of Chief Judicial/Duty Magistrate, Panipat. Petition allowed.;


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