Punjab-Haryana High Court
Gurjit Singh And Another vs State Of Punjab on 29 January, 2010
Author: S.S. Saron
Bench: S.S. Saron
In the High Court of Punjab and Haryana at Chandigarh
......
Criminal Misc. No.M-114 of 2010
.....
Date of decision:29.1.2010
Gurjit Singh and another
.....Petitioners
v.
State of Punjab
.....Respondent
....
Present: Mr. Navkiran Singh, Advocate for the petitioners.
Mr. V.P.S. Sidhu, Assistant Advocate General, Punjab
for the respondent-State.
.....
S.S. Saron, J.
The criminal miscellaneous petition stands disposed of. The petitioners on their furnishing personal bonds and surety each to the satisfaction of learned Chief Judicial Magistrate, Jalandhar shall be admitted to bail. For reasons, see separate detailed order passed today in Criminal Misc. No.M-35109 of 2009, Amarjit Singh alias Ginda v. State of Punjab.
January 29, 2010. (S.S. Saron) Judge *hsp* In the High Court of Punjab and Haryana at Chandigarh ......
Criminal Misc. No.M-969 of 2010 .....
Date of decision:29.1.2010 Parminder Singh alias Mangi .....Petitioner v.
State of Punjab .....Respondent ....
Present: Mr. D.R. Punia, Advocates for the petitioner.
Mr. V.P.S. Sidhu, Assistant Advocate General, Punjab for the respondent-State.
.....
S.S. Saron, J.
The criminal miscellaneous petition stands disposed of. The petitioner on his furnishing personal bond and surety to the satisfaction of learned Chief Judicial Magistrate, Jalandhar shall be admitted to bail. For reasons, see separate detailed order passed today in Criminal Misc. No.M-35109 of 2009, Amarjit Singh alias Ginda v. State of Punjab. January 29, 2010. (S.S. Saron) Judge *hsp* In the High Court of Punjab and Haryana at Chandigarh ......
Criminal Misc. No.M-990 of 2010 .....
Date of decision:29.1.2010 Taranjit Singh alias Tarni .....Petitioner v.
State of Punjab .....Respondent ....
Present: Mr. D.R. Punia, Advocates for the petitioner.
Mr. V.P.S. Sidhu, Assistant Advocate General, Punjab for the respondent-State.
.....
S.S. Saron, J.
The criminal miscellaneous petition stands disposed of. The petitioner on his furnishing personal bond and surety to the satisfaction of learned Chief Judicial Magistrate, Jalandhar shall be admitted to bail. For reasons, see separate detailed order passed today in Criminal Misc. No.M-35109 of 2009, Amarjit Singh alias Ginda v. State of Punjab. January 29, 2010. (S.S. Saron) Judge *hsp*