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    Satpal Singh Petitioner(S) v. State Of Punjab (S).

    1. Issue notice, returnable in three weeks.

    2. In the meantime, the respondent-State is directed to clarify as to whether any steps have been taken for challenging the orders granting anticipatory bail to the co-accused in the same case.

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    Satpal Singh Petitioner(S) v. State Of Punjab (S).
    (Nov 22, 2017)