SUKHDAS Vs. STATE OF HARYANA
LAWS(P&H)-2006-2-383
HIGH COURT OF PUNJAB AND HARYANA
Decided on February 27,2006

SUKHDAS Appellant
VERSUS
STATE OF HARYANA Respondents

JUDGEMENT

- (1.) THE petitioner is in custody since 2.11.2005 for the alleged offence of murder. Learned counsel for the petitioner says that case is already fixed for evidence. Without expressing any opinion on merits, no ground is made out for grant of bail. Petition is dismissed.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.