LAWS(DLH)-1995-8-109

RATTAN SINGH ALIAS PAPPU Vs. STATE

Decided On August 11, 1995
RATTAN SINGH PAPPU Appellant
V/S
STATE OF DELHI Respondents

JUDGEMENT

(1.) .,J:

(2.) BY this petition a prayer has been made for grant of bail to one Rattan Singh Pappu involved in an offence under Section 307/34 Indian Penal Code relating to FIR 81 /94, PS Jahangir Puri. Heard.