MANPRIT SINGH Vs. STATE OF PUNJAB
LAWS(P&H)-2006-3-234
HIGH COURT OF PUNJAB AND HARYANA
Decided on March 16,2006

MANPRIT SINGH Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

- (1.) I have perused report of the trial court dated 17.2.2006. Counsel for the State points out that prosecution evidence is over. In view of the above, without expressing any opinion on merits, no case is made out for grant of bail at this stage. The petition is dismissed.;


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