JAWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE appeal already stands admitted.

(2.) RECORDS of Cr. A No. 248 -SB of 1995 were summoned and from the records, I find that the co -accused, Gurjit Singh, has already been admitted to bail by, a learned Single Judge of this Court on 26th May, 1995. Learned counsel, for the appellant submits that the role assigned to the appellant is the same as assigned to the co -accused, Gurjit Singh. Though the petitioner has been convicted on the basis of serious allegations, i.e. gang -rape, put to keep the consistency in the matter, I direct that the petitioner be also admitted to bail on executing a personal bond in the sum of Rs. 15,000/ - with one surety in the like amount to the satisfaction of C.J.M., Amritsar. However, I direct that this appeal along with Cr. Appeal No. 248 -SB of 1995 be listed for final arguments in the week commencing 6th November, 1995 (the first two items). Application allowed.