LAWS(P&H)-1998-1-114

SANJAY Vs. STATE OF HARYANA

Decided On January 14, 1998
SANJAY Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) NOTICE to the State.

(2.) ON the directions of this Court Shri J.S. Ahlawat, AAG Haryana, accepts notice on behalf of the State.

(3.) RESULTANTLY , I order that during the pendency of the appeal, the appellant-applicant shall be released on bail to the satisfaction of Chief Judicial Magistrate, Hisar. Recovery of fine is not stayed.