JOLLY SINGLA AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The prayer made in the present application under section 389, Criminal Procedure Code, is for grant of bail to appellant No.3 Rajesh alias Bhola.

(2.) Vide order dated 19.12.2002, notice was issued to Advocate General, 'Punjab, for today. Mr. Gurpartap Singh Gill, teamed A.A.G., Punjab, has informed that the Investigating Officer has not come present today.'

(3.) I have heard Shri Gautam Dutt., learned counsel appearing for the applicant appellant, Shri Gurpartap Singh, learned A.A.G., Punjab and Shri Gurpreet Singh, learned counsel appearing for the complainant.