BALDEV SINGH Vs. STATE OF PUNJAB
LAWS(P&H)-2006-10-597
HIGH COURT OF PUNJAB AND HARYANA
Decided on October 09,2006

BALDEV SINGH Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

Satish Kumar Mittal, J. - (1.) Petitioner Baldev Singh apprehending his arrest in a non-bailable offence in case FIR No. 39 dated 5.3.2006 registered under Sections 323/326/34 Indian Penal Code at Police Station Ajnala, Police District Majitha, has filed this petition under Section 438 Criminal Procedure Code for grant of anticipatory bail.
(2.) I have heard the counsel for the parties and gone through the contents of the FIR.
(3.) This order be read in continuation of the earlier order dated August 3, 2006 passed by this Court.;


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