BALBIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) BY this order, I dispose of two bail applications bearing Crl. Misc. Nos. 3083-M of 1997 and 3070-M of 1997. These two applications are filed by the same person arrested in complaint case and police case.

(2.) HEARD learned counsel for the petitioner, learned Advocate for the State and learned counsel for the complainant.

(3.) THE allegations against the petitioner will, of course, be dealt with at the time of trial. The question is whether he should be released on bail or not.