HARBHAJAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The matter has been taken up for hearing through video conferencing due to outbreak of COVID-19.

(2.) This order shall dispose of two petitions i.e. Criminal Misc. No.M-43531 of 2019 and Criminal Misc. No.M-40076 of 2019, as the same have arisen out of common FIR and similar facts are involved in both the petitions. However, for brevity, the facts are being noticed from Criminal Misc. No.M-43531 of 2019.

(3.) Prayer in these petitions filed under Section 439 of the Code of Criminal Procedure, 1973 is for grant of regular bail to the petitioners in FIR No.124 dated 04.09.2017 under Sections 363, 366, 376-D, 120-B IPC registered at Police Station Guru Harsahai, District Ferozepur.