LAWS(P&H)-2020-9-35

RAM GOPAL Vs. STATE OF PUNJAB

Decided On September 08, 2020
RAM GOPAL Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) This case has been taken up through Video Conferencing via Webex facility in the light of Pandemic Covid-19 situation and as per instructions.

(2.) This order shall dispose of the instant petition filed under Section 438 Cr.P.C. seeking concession of anticipatory bail to the petitioner in FIR No.183 dated 21.11.2019 under Sections 380, 457 and 427 IPC registered at Police Station Maqboolpura, District Amritsar.

(3.) While issuing notice of motion, the following order was passed by this Court on 16.07.2020:-