SARDARA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) HEARD . In this case, on one side Harbhajan Singh and Albel Singh lost their lives and on the other side, one Swaran Singh lost his life. Occurrence took place; bone of contention being the possession of land. It is debatable whether Albel Singh etc. were in possession or Sardara Singh etc. were in possession. It is debatable whether Albel Singh etc. or Sardara Singh etc. tried to wrest possession and the occurrence took place. So, bail to the petitioner to the satisfaction of Chief Judicial Magistrate, Ludhiana. Order accordingly.