HARVINDER Vs. STATE OF HARYANA
LAWS(P&H)-2006-3-396
HIGH COURT OF PUNJAB AND HARYANA
Decided on March 28,2006

HARVINDER Appellant
VERSUS
STATE OF HARYANA Respondents

JUDGEMENT

Jasbir Singh, J. - (1.) STATE counsel, on getting instructions from Satya Parkash , Head Constable, informs this Court that the prosecution evidence is complete and now the trial is fixed for May 10, 2006. In view of this, bail cannot be granted to the petitioner at this stage. Dismissed.;


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