HARPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Matter has been taken up through Video Conferencing via Webex facility in the light of the Pandemic Covid-19 situation and as per instructions.

(2.) This is the second petition filed in this Court under Section 438 Cr.P.C. seeking concession of anticipatory bail to the petitioner in case FIR No.71, dated 21.05.2020, under Sections 307/323/341/148/149/325 IPC, registered at Police Station Mehal Kalan, District Barnala.

(3.) Having heard counsel for the petitioner at length, this Court is of the considered view that the prayer of the petitioner does not even warrant consideration on merits.