OM PATI Vs. STATE OF HARYANA
LAWS(P&H)-2012-8-22
HIGH COURT OF PUNJAB AND HARYANA
Decided on August 06,2012

OM PATI Appellant
VERSUS
STATE OF HARYANA Respondents

JUDGEMENT

JITENDRA CHAUHAN, J. - (1.) IN pursuance of the order dated 30.7.2012, passed by this Court, the petitioners have surrendered before the trial Court and furnished their bail bonds. It is a cross case.
(2.) WITHOUT expressing any opinion on merits of the case, the present petition is allowed. The petitioners shall remain on bail during the pendency of the trial.;


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