KASHMIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner has applied for anticipatory bail in complaint case no.178/4 dated 24.9.2007 titled as Harbans Singh v. Harjit Singh and others under Sections 302/364/34 IPC pending in the Court of JMIC Khanna.

(2.) THE petitioner has been summoned vide order dated 23.12.2008. He applied for anticipatory bail before the Court below which was dismissed on 8.6.2009 by the Additional Sessions Judge, Ludhiana.

(3.) WHILE issuing notice of motion, the Court had directed the petitioner to appear before Summoning Court and shall be released on interim bail.