JASPREET SINGH AND ORS Vs. STATE OF PUNJAB & ORS
LAWS(P&H)-2011-8-345
HIGH COURT OF PUNJAB AND HARYANA
Decided on August 18,2011

JASPREET SINGH AND ORS Appellant
VERSUS
State Of Punjab And Ors Respondents

JUDGEMENT

- (1.) The petitioners seek grant of regular bail in case FIR No.117, dated 31.5.2011, registered under Sections 452, 323, 506, 148, 149, 307 of the IPC, at Police Station Jodhewal, Ludhiana.
(2.) On 3.8.2011, the following contention was noticed:- " Relies upon order Annexure P-4 to say that on the basis of the same compromise co-accused has been granted regular bail."
(3.) Counsel for the petitioners has argued that the petitioners have now been in custody since 3.6.2011.;


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