SARWAN KUMAR Vs. STATE, UNION TERRITORY, CHANDIGARH
LAWS(P&H)-1986-10-36
HIGH COURT OF PUNJAB AND HARYANA
Decided on October 28,1986

SARWAN KUMAR Appellant
VERSUS
State, Union Territory, Chandigarh Respondents

JUDGEMENT

PRITPAL SINGH, J. - (1.) THE appellant is ordered to be release on bail in the sum of Rs. 50,000/ - with two sureties in the like amount to the satisfaction of the Chief Judicial Magistrate, Chandigarh, Recovery of fine stayed.;


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