IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO.2106 OF 2011 (@ SPECIAL LEAVE PETITION(CRL.)NO.2755 OF 2011

DENIAL DASS                                       APPELLANT

                VERSUS

STATE OF PUNJAB                                   RESPONDENT

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