LAWS(P&H)-2020-10-77

CHAMBI DEVI & ANOTHER Vs. STATE OF PUNJAB

Decided On October 15, 2020
Chambi Devi And Another Appellant
V/S
STATE OF PUNJAB Respondents

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.) Petitioners seek benefit of regular bail pending trial in case FIR No.43, dated 19.05.2020, under Sections 304-B/34 IPC, registered at Police Station Julkan, District Patiala.

(3.) Counsel for the parties have been heard at length.