GURMEET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Leave granted.

(2.) The High Court of Punjab and Haryana at Chandigarh by the impugned judgment and order dated August 30, 2024 has rejected the appellant's prayer for bail.

(3.) The appellant, figuring as an accused in FIR No. 44 dated March 8, 2023 registered with Police Station Beas, District-Amritsar, is in custody since 8/3/2023. It is alleged in the FIR that the appellant committed offence(s) punishable under Sec. (s) 307, 392, 342, 34, 325, 394, IPC and Secs. 25 and 27 of the Arms Act.