ANIL KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Case is taken up for hearing through video conferencing.

(2.) Custody certificate by way of an affidavit dated 16.12.2020 of Deputy Superintendent, Central Jail, Kapurthala, filed through email, is taken on record.

(3.) Through this petition, the petitioner seeks regular bail in case bearing FIR No. 133 dated 05.07.2020 registered under Sections 307, 506, 148, 149 IPC and Sections 25 and 27 of the Arms Act (Section 188 IPC and Sections 54 and 59 of the Arms Act added later on) at Police Station Mohkampura, District Amritsar.