SUKHRAM SINGH Vs. GURDEV SINGH

JUDGEMENT

(1.) CRIMINAL Miscellaneous No. 6225-M of 1992 was moved on behalf of Gurdev Singh under Section 438 Cr.P.C. for grant of bail in case F.I.R. No. 143 dated 16.9.1991 under Sections 302/307/364/323/34 the Indian Penal Code, Police Station Sadar Mukatsar, District Faridkot. This Court vide order of June 10, 1992, had ordered his release on bail. The above said order reads as under :-

(2.) MR . GIll, learned counsel for the respondent has argued denying all the above three grounds.

(3.) TRUE translation of the First Information Report has been reproduced in para No. 2 of this Criminal Miscellaneous petition. Relevant part there of is reproduced below :-