JAGDISH KUMAR AND ANOTHER Vs. STATE OF PUNJAB
LAWS(P&H)-2001-11-179
HIGH COURT OF PUNJAB AND HARYANA
Decided on November 09,2001

Jagdish Kumar And Another Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

- (1.) In view of the Division Bench judgment of this Court Dharam Pal v. State of Haryana, 1999 4 RCR(Cri) 600, the sentence imposed upon appellant Jagdish Kumar is suspended and he is ordered to be released on bail to the satisfaction of the Chief Judicial Magistrate, Jalandhar.;


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