RAMESH SINGH 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.) Petitioner seeks benefit of regular bail pending trial in case FIR No.49, dated 16.08.2019, under Sections 457/376(2)/312/313/120-B IPC and Section 6 of the POCSO Act, 2012, registered at Police Station Thulliwal, District Barnala.

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