GULZAR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Learned counsel for the respondents admits at the bar that the case of the applicant-Gulzar Singh is covered by the ratio of the decision in Dharam Pal v. State of Haryana, 1999(4) RCR (Cri.) 600.

(2.) Bail is hereby granted to Gulzar Singh/applicant to the satisfaction of Chief Judicial Magistrate/Duty Magistrate panipat.