1

IN THE SUPREME COURT OF INDIA

CRIMINAL  APPELLATE JURISDICTION  

CRIMINAL APPEAL NO. 1909   OF 2011

(Arising out of SLP(Crl.) No.4536/2008)

BALDEV SINGH                               Appellant(s)

                    :VERSUS:

STATE OF PUNJAB                            Respondent(s)

O R D E R

1. Leave granted.

2. While issuing notice on 30.6.2008, this Court  

directed stay of arrest of the appellant.  

3. We  have  heard  the  learned  counsel  for  the  

parties.  In  the  facts  and  circumstances  of  this  

case, we deem it appropriate to make the said order  

absolute  and  accordingly,  we  direct  that  in  the  

event of arrest, the appellant shall be released on  

bail on furnishing bail bonds for Rs.20,000/- with  

two  sureties  each  in  the  like  amount,  to  the  

satisfaction of the arresting authority.

2

4. The appellant, however, is directed to fully  

cooperate with the investigating agency and in case  

the appellant does not cooperate with the trial, the  

State would be at liberty to move this Court for  

variation of our order.  

5. The complainant had filed an application for  

impleadment as a party respondent in this case, on  

which notice was issued on 2.12.2009. Nobody appears  

today to press this application which is accordingly  

dismissed as not pressed.   

6. With  the  aforementioned  observation  and  

direction, this appeal is disposed of.   

.....................J (DALVEER BHANDARI)

.....................J (DIPAK MISRA)

New Delhi; October 12, 2011.