KARTAR SINGH Vs. STATE OF HARYANA
LAWS(P&H)-1993-10-103
HIGH COURT OF PUNJAB AND HARYANA
Decided on October 13,1993

KARTAR SINGH Appellant
VERSUS
STATE OF HARYANA Respondents

JUDGEMENT

S.S.GREWAL,J - (1.) THE appellant is not stated to be a previous convict. As it may take long time before the appeal come up for hearing, the appellant is directed to be released on bail, subject to his furnishing two heavy sureties to the satisfaction of C.J.M. Hissar. This petition is accordingly disposed of. Petition allowed.;


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