NARINDER KUMAR VERMA AND ANOTHER Vs. STATE OF PUNJAB
LAWS(P&H)-2011-12-347
HIGH COURT OF PUNJAB AND HARYANA
Decided on
December 14,2011
NARINDER KUMAR VERMA AND ANOTHER
Appellant
VERSUS
STATE OF PUNJAB
Respondents
JUDGEMENT
-
(1.) Crl. Misc. No. 68721 of 2011:
Allowed as prayed for.
(2.) Crl. Misc. No. 68720 of 2011: Application is allowed and Annexure P-7 is taken on record, subject to all just exceptions.
(3.) Main Case: Narinder Kumar Verma and his son Anil Verma have filed this petition for anticipatory bail in case FIR No.408 dated 12.11.2011, under Sections 452, 148, 149, 323, 325, 427 and 506 of the Indian Penal Code (in short -- IPC), registered at Police Station Civil Lines, District Amritsar. ;
(2.) Crl. Misc. No. 68720 of 2011:
(3.) Main Case:
Copyright © Regent Computronics Pvt.Ltd.