GURTEJ SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The matter has been taken up through video-conferencing on account of outbreak of pandemic COVID-19.

(2.) Petitioner who is a minor in conflict with law aggrieved over his likely detention in case bearing FIR No. 74 dated 23.06.2020 under Sections 363 and 366-A of Indian Penal Code, Police Station Talwandi Bhai has initially moved the Court of learned Sessions Judge, Ferozepur for bail under Section 438 Cr.P.C. and vide orders dated 02.07.2020, the same stood declined. It is against such an order, the child in conflict of law has come about before this Court.

(3.) Heard Mr. Gurmeet Singh Saini, Advocate for the petitioner and Mr. Aditya Sharda, Asst. AG, Punjab for the respondent/State and perused the records.