SURINDER KUMAR SHARMA Vs. UNION TERRITORY OF CHANDIGARH
LAWS(P&H)-1989-10-88
HIGH COURT OF PUNJAB AND HARYANA
Decided on October 16,1989

SURINDER KUMAR SHARMA Appellant
VERSUS
UNION TERRITORY OF CHANDIGARH Respondents

JUDGEMENT

- (1.) After hearing the counsel for parties, and also taking into consideration that the petitioner is stated to be in judicial custody for the last more than three weeks, the petitioner is directed to be released on bail subject to his furnishing two heavy security bonds to the satisfaction of the Chief Judicial Magistrate, Chandigarh. Order accordingly.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.