LAWS(P&H)-1987-2-76

SURINDER KUMAR Vs. STATE OF PUNJAB

Decided On February 03, 1987
SURINDER KUMAR Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) THE petitioners are ordered to be released on bail to the satisfaction of Chief Judicial Magistrate, Bathinda. Recovery of fine stayed. Bail granted.