PIARA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Three bail applications (Cr. M. Nos. 6432- M, 8203-M and 6468-M of 1999 arising from the same FIR No. 100 dated 31.10.1999 of Police Station Sadar, Nabha are disposed of by this common order.

(2.) The case of the prosecution is as follows :

(3.) The petitioners approached the Sessions Court, Patiala with applications for bail, but they were dismissed. Therefore, they have approached this Court under Section 439 cr.P.C. for being released on bail.