SHAMSHER SINGH Vs. STATE OF PUNJAB
LAWS(P&H)-1993-4-61
HIGH COURT OF PUNJAB AND HARYANA
Decided on April 21,1993

SHAMSHER SINGH Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

G.S.CHAHAL,J - (1.) HEARD . Considering all the facts, the concessions under section 438 Cr.P.C. is allowed. Interim direction dated April 2, 1993 is hereby confirmed. The petitioners shall be admitted to bail as and when arrested and join investigation as and when called. With these directions the petition stands disposed of.;


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