RULDU RAM @ TONI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner Ruldu Ram @ Toni has applied for grant of bail in FIR No. 105 dated 4.5.2011 under Sections 302/498-A/34 IPC registered at Police Station Adampur, District Jalandhar.

(2.) Affidavit of SI Malkiat Singh, SHO, Police Station Adampur, has been placed on the file.

(3.) Medical record should have been produced in this Court at the time of deciding the bail application in the first instance. Concerned SHO is directed to be careful in future in producing the record.