LAWS(P&H)-1992-9-90

KULWANT SINGH @ KANTA Vs. STATE OF PUNJAB

Decided On September 28, 1992
Kulwant Singh @ Kanta Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) ONLY lalkara has been attributed to the petitioner. Without commenting a word on the merits of the case. I direct that the petitioner be released on bail to the satisfaction of Chief Judicial Magistrate, Gurdaspur.