JARNAIL SINGH Vs. STATE OF PUNJAB

LAWS(P&H)-2006-3-414

HIGH COURT OF PUNJAB AND HARYANA

Decided on March 27,2006

JARNAIL SINGH Appellant

VERSUS

STATE OF PUNJAB Respondents

- (1.) AFTER arguing for some time, counsel for the petitioner wishes to withdraw this petition for bail. Dismissed as withdrawn.;