BALWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard Mr. Karan Dewan, learned Counsel appearing for the petitioner. The State of Punjab is represented by Mr. Siddhant Sharma, learned Counsel. The respondent No. 2 (informant) is represented by Mr. Arvinder Singh, learned Counsel.

(2.) Notice in this case was issued on 15/7/2024 with the following order :-

(3.) Since then, counter affidavits are filed by both the State and the respondent No. 2. The State Counsel submits that there is no material change of circumstances when bail was refused to the petitioner in 2023.