HARPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

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

(2.) This petition is under Section 439 Cr.P.C. for grant of bail in FIR No. 155 dated 25.08.2019, the prayer was rejected by Additional Sessions Judge, Amritsar, vide order dated 29.7.2020.

(3.) FIR No. 155 dated 25.08.2019 was registered at Police Station Ajnala, Amritsar under Sections 420/447/506/511/148 read with Section 149 IPC. The FIR was at the instance of Amarjit Kaur wife of Gurnam Singh and nine persons were named as accused namely Harpal Singh son of Tehal Singh, Gurmej Singh son of Harpal Singh, Gurwinder Singh Wakil son of Jasbir Singh, Kulwant Kaur d/o Ukar Singh, Harpreet Singh son of Kulwant Singh, Baljeet Singh son of Hadyal Singh, Nirmal Singh, Shamsher Singh son of Harbhajan Singh and Satnam Singh.