SATPAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Learned counsel for the respondent concedes at the Bar that the case of Shri Satpal Appellant is covered by the ratio of Dharam Pal v. State of Haryana 1999(4) R.C.R. (Criminal) 600. Bail is hereby granted to him to the satisfaction of Chief Judicial Magistrate/Duty Magistrate, Jagadhari.