STEVEN SINGH Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) Leave granted.

(2.) The appellant has been implicated in FIR No 160 dated 24 June 2015 lodged at Police Station Kapurthala City with reference to the provisions of Sections 498A and 406 of the Indian Penal Code I860[1]. An application for anticipatory bail was rejected by the High Court.

(3.) On 2 May 2019, this Court, while issuing notice, granted a stay of arrest.