LAWS(P&H)-1999-9-164

DES RAJ Vs. STATE OF PUNJAB

Decided On September 28, 1999
DES RAJ Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) HEARD . The prayer for cancellation of bail has been made mainly on the ground that the Court has exercised the discretion arbitrarily. Petitioner is the main accused and being the husband of the deceased was not entitled to concession of bail.

(2.) ADVERTING to the observations made by the Addl. Sessions Judge, para 10 of the order, reads as under :-