- (1.) Learned counsel for the respondent concedes at the Bar that the case of applicant Shri Thawar Singh is covered by the ratio of Dharam Pal v. State of Haryana 1999 (4) R.C.R. (Criminal) (SIC). Bail is hereby granted to Shri Thawar Singh appellant to the satisfaction of Chief Judicial Magistrate/Duty Magistrate, Rewari.;