GEJA SINGH Vs. STATE OF PUNJAB
LAWS(P&H)-2006-10-157
HIGH COURT OF PUNJAB AND HARYANA
Decided on October 10,2006

GEJA SINGH Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

- (1.) THIS is a petition for cancellation of bail. It is contended that thumb impression of Puran Singh is required to be taken to establish the commission of offence which is not being done by the investigating agency. If so advised, the petitioner may approach the Senior Superintendent of Police, Kapurthala, for appropriate relief. The petition is dismissed.;


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