TARLOCHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) TARLOCHAN Singh son of Joginder Singh, resident M. E. S. Colony, Abohar, has filed the present bail application under Section 439, Criminal Procedure Code in Case FIR No. 45 dated 6th May, 1997, Police Station City, Jallalabad, under Sections 304-B/34, Indian Penal Code.

(2.) THE allegations of the prosecution can be described as follows:

(3.) THE petitioner moved a bail application before the Court of Additional Sessions Judge, Ferozepur, who vide order dated 10th July, 1997 dismissed the same by observing as follows :