KAPIL JAITLY 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 is second petition filed by the petitioner under Section 439 Cr.P.C. for grant of regular bail, pending trial, in case FIR No. 125 dated 26.07.2016 registered under Sections 302, 307, 148, 149 of IPC and Section 25 of Arms Act, 1959 at Police Station Sadar, District Amritsar.

(3.) The earlier petition filed by the petitioner in CRM-M-44187-2016 was dismissed as withdrawn vide order dated 23.08.2017.