SANJEEV GILL ALIAS SONUR Vs. STATE OF PUNJAB
LAWS(P&H)-2011-4-294
HIGH COURT OF PUNJAB AND HARYANA
Decided on April 29,2011

Sanjeev Gill Alias Sonur Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

Alok Singh, J. - (1.) THIS is an application seeking anticipatory bail in FIR No. 25 dated 17.2.2011 under Sections 323/452/34 of the Indian Penal Code, registered at Police Station City Gurdaspur, District Gurdaspur.
(2.) NOTICE of motion. On the asking of this Court, Mr. Jaspreet Sekhon, Assistant Advocate General, Punjab accepts notice on behalf of State.
(3.) SINCE other connected petition i.e. CRM No. M -10840 of 2011 has been allowed today, therefore, present petition is also allowed.;


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