JAGMOHAN PUNIA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) All the cases were taken up for hearing through video conferencing.

(2.) Vide this common order, CRM-M No.15574 of 2020 (O &M), CRM-M Nos.21640 of 2019 (O &M) and CRM-M No.3242 of 2019 (O &M) are being decided.

(3.) In CRM-M Nos.15574 of 2020 and CRM-M No.21640 of 2019 petitioners have prayed for grant of regular bail, whereas in CRM-M No.3242 of 2019 prayer for grant of anticipatory bail has been made by the petitioner. Since all the three petitions have arisen out of one FIR, therefore, for brevity common facts have been being culled out.