SANTOKH SINGH Vs. STATE OF PUNJAB
LAWS(P&H)-2006-2-382
HIGH COURT OF PUNJAB AND HARYANA
Decided on February 27,2006

SANTOKH SINGH Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

- (1.) RESPONDENTS No.2 to 5 have been granted anticipatory bail having regard to the nature of allegations. Without expressing any opinion on merits, no case is made out for cancellation of anticipatory bail. Petition is dismissed.;


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