KARTAR SINGH Vs. STATE OF HARYANA
LAWS(P&H)-2006-2-314
HIGH COURT OF PUNJAB AND HARYANA
Decided on February 21,2006

KARTAR SINGH Appellant
VERSUS
STATE OF HARYANA Respondents

JUDGEMENT

- (1.) THERE is allegation of rape against the petitioner. The complainant was 16/17 years of age as per the case of the prosecution. The case is fixed for evidence. Without expressing any opinion on merits, no ground is made out for grant of bail at this stage. The petition is dismissed. February 21, 2006 ( ADARSH KUMAR GOEL ) sanjeev JUDGE;


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