JAGRAJ SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In reply filed by Harjit Singh Pannu, Deputy Superintendent of Police, Baghapurana, District Moga, it is stated that wife of the petitioner remained admitted as indoor patient in some hospital at Ludhiana and thereafter she was discharged. Now she is residing with her parents at village Alamgir, District Ludhiana. In view of this, there is no compelling necessity to enlarge the petitioner on bail. Dismissed.