JEET SINGH Vs. STATE OF PUNJAB
LAWS(P&H)-1986-9-52
HIGH COURT OF PUNJAB AND HARYANA
Decided on
September 19,1986
JEET SINGH
Appellant
VERSUS
STATE OF PUNJAB
Respondents
JUDGEMENT
PRITPAL SINGH, J. -
(1.) THE appellant be released on bail to the satisfaction of the Chief Judicial Magistrate, Jullundur, Recovery of fine stayed.;
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