PAWAN KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The instant petition has been filed under Section 439 of the Code of Criminal Procedure seeking regular bail in case FIR No.237 dated 29.11.2019 (Annexure P-1), under Sections 304/34 of the I.P.C., registered at Police Station Goraya, Jalandhar Rural, District Jalandhar.

(2.) The petitioner was arrested on 30.11.2019. He has thereafter remained in custody. In the meantime, investigation against him has been completed and challan submitted.

(3.) It transpires that charges were framed in the Ld. Trial Court on 24.02.2020. Thereafter, evidence from the prosecution side could not be commenced on account of the ongoing COVID-19 Pandemic.