DEVI DAYAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Learned counsel for the respondent states at the Bar that the certificate issued by the jail authorities and relied upon by the learned counsel for the applicant is genuine one. On going through the said certificate we are also of the opinion that the case of applicant Krishan Singh alias Krishan Kumar son of Arjun Dass is covered by the ratio of the decision in Dharam Pal v. State of Haryana, 1999(4) RCR (Crl.) 600.

(2.) Resultantly, bail is hereby granted to the applicant to the satisfaction of Chief Judicial Magistrate/Duty Magistrate Fatehgarh Sahib.