KULDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Matter has been taken up through Video Conferencing via Webex facility in the light of the Pandemic Covid-19 situation and as per instructions.

(2.) Petitioner seeks benefit of regular bail pending trial in case FIR No.300, dated 18.11.2019, under Sections 420/467/468/471/472/120-B IPC (Section 419 IPC added later on), registered at Police Station Civil Lines, Amritsar City, District Amritsar.

(3.) Counsel for the parties have been heard.