KAPIL CHHABRA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) All 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.) This petition has been filed under the provisions of Section 439 of the Cr.P.C. seeking 'regular bail' for the petitioner in case FIR no. 28, dated 10.03.2017, registered at Police Station Sadar, District Kapurthala, for the alleged commission of an offence punishable under Sections 302 read with Section 34 of the IPC.

(3.) On the last date of hearing, i.e. 13.08.2020, the following order had been passed:-