PANKAJ BANSAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The aforesaid presence is being recorded through video conferencing since the proceedings are being conducted in virtual court.

(2.) Application for placing on record copy of FIR No.129 dated 14.10.2015 under Sections 307, 435, 332, 333, 353, 283, 186, 148, 149 IPC; Sections 25, 27 of Arms Act, 1959; and Section 3/4 of the Prevention of Damage to Public Property Act, 1984, Police Station, Bajakhana, District Faridkot, is taken on record as Annexure P-10.

(3.) This judgment shall dispose of aforementioned two petitions viz. CRM-18304 of 2020 and CRM-M-18857 of 2020, as they arise out of same FIR and facts.