RAHUL BADHGUJJAR 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.) The instant revision petition is directed against the order dated 30.7.2020 passed by the learned Additional Sessions Judge, Sangrur whereby the appeal fled by the petitioner against the order dated 7.7.2020 passed by the Principal Magistrate, Juvenile Justice Board, Sangrur declining the bail application of the petitioner has been affirmed.

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