RAM PAL Vs. STATE OF HARYANA
LAWS(P&H)-2003-3-97
HIGH COURT OF PUNJAB AND HARYANA
Decided on
March 28,2003
RAM PAL S/O LAL CHAND; HANUMAN S/O RAM SARUP; SATBIR S/O RAM SARUP; KRISHAN S/O DARIYA SINGH; JAGDISH CHANDER S/O LAL CHAND; DARIYA SINGH S/O LAL CHAND; DALBIR S/O LAL CHAND AND CHAMELI W/O JAGDISH
Appellant
VERSUS
STATE OF HARYANA
Respondents
JUDGEMENT
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(1.) We have heard learned counsel for the parties and with their assistance have gone through the record of the case.
(2.) Learned counsel for the respondent concedes at the Bar that the case of the applicant/Jagdish Chander is covered by their ratio of the decision in Dharam Pal v. State of Haryan, 1999(4) RCR (Crl.) 600.
(3.) He is hereby granted bail to te satisfaction of Chief Judicial Magistrate/Duty Magistrate, Hisar.;
(2.) Learned counsel for the respondent concedes at the Bar that the case of the applicant/Jagdish Chander is covered by their ratio of the decision in Dharam Pal v. State of Haryan, 1999(4) RCR (Crl.) 600.
(3.) He is hereby granted bail to te satisfaction of Chief Judicial Magistrate/Duty Magistrate, Hisar.;
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