PARAS SHARMA Vs. STATE OF PUNJAB
LAWS(P&H)-2011-5-223
HIGH COURT OF PUNJAB AND HARYANA
Decided on May 18,2011

Paras Sharma Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

Alok Singh, J. - (1.) THIS is a petition seeking regular bail in case FIR No. 25, dated 28.02.2011, under Sections 363/366 of the Indian Penal Code, registered at Police Station Cantt. Ferozepur, District Ferozepur.
(2.) NOTICE of motion. On being asked, Mr. K.D. Sachdeva, learned Additional Advocate General, Punjab, accepts notice on behalf of the Respondent -State.
(3.) WITH the consent of the learned Counsel for the Petitioner, as well as, learned Additional Advocate General, Punjab, present petition is being disposed of at the admission stage.;


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