BALJIT SINGH ALIAS BITA SON OF JAGIR SINGH SON OF MIT SINGH, SUKHWINDER SINGH ALIAS GORA SON OF JIT SINGH SON OF BACHAN SINGH AND HARCHAND SINGH ALIAS NIKKA SON OF MUKHTIAR SINGH SON OF JOGINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Learned counsel for the respondent states at the Bar that the case the applicant Shri Baljit Singh @ Bita (appellant No. 1) is covered by the ratio of Dharam Pal v. State of Haryana 1999(4) CRC(Crl.)600. Bail is hereby granted to him during the pendency of the appeal is the satisfaction of Chief Judicial Magistrate/ Deputy Magistrate, Ludhiana.