SATISH KUMAR Vs. STATE OF HARYANA
LAWS(P&H)-2006-2-304
HIGH COURT OF PUNJAB AND HARYANA
Decided on February 21,2006

SATISH KUMAR Appellant
VERSUS
STATE OF HARYANA Respondents

JUDGEMENT

- (1.) BAIL application of the petitioner has been dismissed on 10.1.2006. The evidence is going on. At this stage, no fresh ground is made out for grant of bail. The petition is dismissed. February 21, 2006 ( ADARSH KUMAR GOEL ) sanjeev JUDGE;


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