SUKHJINDER SINGH ALIAS LUCKY Vs. STATE OF PUNJAB
LAWS(P&H)-2006-3-190
HIGH COURT OF PUNJAB AND HARYANA
Decided on March 16,2006

SUKHJINDER SINGH ALIAS LUCKY Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

- (1.) ALLEGATION against the petitioner is of having fired at the deceased. It is stated that the witnesses have turned hostile. Without expressing any opinion on merits, no case is made out for grant of bail at this stage. The petition is dismissed. However, the trial will be expedited.;


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