Denial Dass Vs. State of Punjab
[Criminal Appeal No.2106 of 2011 (@ Special Leave Petition (CRL.) No.2755 of 2011]
O R D E R
Leave granted. This appeal is filed by the appellant against the order of the High Court of Punjab and Haryana at Chandigarh dismissing his anticipatory bail application i.e. Crl.Misc.No.34927-M of 2010. After hearing both the learned counsel, we are of the view that our order dated 15.04.2011 requires to be confirmed and, accordingly, we confirm the order dated 15.04.2011. Ordered accordingly. Appeal is disposed of accordingly.
.......................J. (H.L. DATTU)
.......................J. (CHANDRAMAULI KR. PRASAD)
NEW DELHI;
NOVEMBER 14, 2011
