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S.S. Saron, J.@mdashHeard counsel for the parties. The Petitioner seeks regular bail in a case registered against him on 29.07.2010 for the offences under Sections 406, 420, 467, 468, 471, 506, 120B IPC, police Station…
Hemant Gupta, J.@mdashThe Plaintiff is in revision aggrieved against the orders passed by the Courts below, whereby her application for grant of ad-interim injunction has been dismissed. 2. The assertion of the Petitio…
T.P.S. Mann, J.@mdashBoth the aforementioned appeals are being disposed of by one judgment as they pertain to the same occurrence in which Jagtar Singh and Romesh Kumar had received injuries and have arisen out of the j…
Hemant Gupta, J.@mdashZora Singh son of Jang Singh is in appeal aggrieved against the judgment dated 22.11.2002 passed by the learned Sessions Judge, Fatehgarh Sahib, vide which the Appellant was convicted inter alia fo…
Jaswant Singh, J.@mdashPrayer in this petition u/s 482 Code of Criminal Procedure, is for seeking protection to life and liberty of both the Petitioners, who claim themselves to be major and allegedly performed marriage…
Jaswant Singh,J.@mdashPrayer in this petition u/s 482 Code of Criminal Procedure, is for seeking protection to life and liberty of both the Petitioners, who claim themselves to be major and allegedly performed inter cas…