BALJINDER SINGH @ BILLA Vs. STATE OF PUNJAB
LAWS(P&H)-2011-12-329
HIGH COURT OF PUNJAB AND HARYANA
Decided on
December 15,2011
Baljinder Singh @ Billa
Appellant
VERSUS
STATE OF PUNJAB
Respondents
JUDGEMENT
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(1.) Crl. Misc. No.69071 of 2011:
Application is allowed and Annexures P-7 to P-9 are taken on record, subject to all just exceptions.
(2.) Main Case: Accused Baljinder Singh @ Billa has filed this petition for bail in case FIR No.12 dated 11.02.2011, under Sections 323, 324 and 341 of the Indian Penal Code (in short -- IPC) read with Section 34 IPC (Section 307 IPC added later on), registered at Police Station Sohana, District S. A. S. Nagar.
(3.) I have heard learned counsel for the parties and perused the case file.;
(2.) Main Case:
(3.) I have heard learned counsel for the parties and perused the case file.;
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