BHOLU RAM Vs. STATE OF HARYANA
LAWS(P&H)-2006-3-501
HIGH COURT OF PUNJAB AND HARYANA
Decided on March 24,2006

BHOLU RAM Appellant
VERSUS
STATE OF HARYANA Respondents

JUDGEMENT

- (1.) IT is allegation against the petitioners that they had entered into house of the complainant and had caused injuries to two women of the house. In view of conduct of the petitioners, no case is made out for grant of anticipatory bail. Dismissed.;


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