JAGJIT SINGH Vs. PARDUMAN SINGH @ DAMAN SINGH

JUDGEMENT

(1.) IN case FIR No. 228, dated April 24, 1991, under section 498-A/304-B/34 of the Indian Penal Code, Police Station Tohana, Ranjit Singh, his brother Harjeet Singh his father Parduman Singh, big mother Gurdeep Kaur and his sister Miss Rani were arrested on 25th April, 1991. Bail application No. 482 of 1991 was instituted on their behalf of 4th September, 1991. It was heard by Shri N.K. lain, Sessions Judge, Hissar and he granted bail to Harjeet Singh and declined to all others vide order dated 7th September, 1991. The operative part of the said order is reproduced below :

(2.) THEREAFTER , the remaining four accused again moved bail application No. 528 of 1991 dated October 11, 1991, whereupon the learned Sessions Judge, Hissar granted bail to three of them, namely, Parduman Singh Gurdeep Kaur and Miss Rani vide his order of November 6, 1991. Short order is as under :

(3.) I have heard learned counsel for the parties.