Punjab-Haryana High Court
Baljit Singh Alias Bita Son Of Jagir ... vs State Of Punjab on 25 February, 2003
Bench: R.L. Anand, Virender Singh
ORDER
1. Learned counsel for the respondent states at the Bar that the case the applicant Shri Baljit Singh @ Bita (appellant No. 1) is covered by the ratio of Dharam Pal v. State of Haryana 1999(4) CRC(Crl.)600. Bail is hereby granted to him during the pendency of the appeal is the satisfaction of Chief Judicial Magistrate/ Deputy Magistrate, Ludhiana.