MANPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) All the cases listed today have been taken up for hearing by way of video conferencing because of the situation existing due to the Covid-19 pandemic.

(2.) By this petition, the petitioners seek the concession of anticipatory bail upon FIR no.91, dated 07.06.2020, having been registered at Police Station Boha, District Mansa, against them, alleging therein the commission of offences punishable under Sections 379, 341, 323, 34 and 427 of the IPC.

(3.) Learned counsel for the petitioners submits that all other offences as are alleged to have been committed by the petitioners and their co-accused are bailable offences, except the offence punishable under Section 379 of the IPC, and that the petitioner is willing to return the diary that is alleged to have been stolen from the complainant, with the iron rod stolen already stated to have been recovered.