RANDHIR SINGH SON OF DHARAM SINGH Vs. STATE OF PUNJAB, SURJIT SINGH SON OF KULWANT SINGH
LAWS(P&H)-2003-2-221
HIGH COURT OF PUNJAB AND HARYANA
Decided on
February 07,2003
RANDHIR SINGH SON OF DHARAM SINGH
Appellant
VERSUS
STATE OF PUNJAB, SURJIT SINGH SON OF KULWANT SINGH
Respondents
JUDGEMENT
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(1.) Reply filed.
(2.) In view of the reply filed by the Deputy Superintendent of Police, Rajpura, no case has been registered against the petitioner.
(3.) In view of this, the order dated 26.9.2002 is made absolute subject to the petitioner's furnishing fresh bail bonds to the satisfaction of the trial Court.;
(2.) In view of the reply filed by the Deputy Superintendent of Police, Rajpura, no case has been registered against the petitioner.
(3.) In view of this, the order dated 26.9.2002 is made absolute subject to the petitioner's furnishing fresh bail bonds to the satisfaction of the trial Court.;
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