BALJINDER SINGH Vs. STATE OF PUNJAB
LAWS(P&H)-2021-1-69
HIGH COURT OF PUNJAB AND HARYANA
Decided on January 08,2021

BALJINDER SINGH Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

SUDIP AHLUWALIA,J. - (1.) This is a petition for anticipatory bail filed under Section 438 Cr.P.C. on behalf of the petitioner, in case FIR No.130 dated 16.07.2017, under Sections 302, 201, 120-B and 34 of the IPC, registered at Police Station Sadar Tarn Taran, District Tarn Taran.
(2.) Short reply by way of Affidavit of Deputy Superintendent of Police, Sub Division Khadoor Sahib, District Tarn Taran has been filed on behalf of the respondent.
(3.) Heard both sides.;


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