PREM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is an application for the grant of bail to Prem Singh and Tej Singh sons of Chanan Singh. It is contended that they have been in custody since November 23, 1992 and their appeal has been pending for the last more than three years. Notice of the application was given.

(2.) THE facts as averred in the application have not been controverted on behalf of the State of Punjab. The case is covered by the rule of law laid down by the Division Bench of this Court in Dharam Pal v. State of Haryana, 1999(4) RCR(Crl.) 600 : Crl. Misc. 24770 of 1999 in Crl. A. No. 428-DB of 1996, decided on September 9, 1999. Bail to the satisfaction of Chief Judicial Magistrate, Ferozepur. Petition allowed.