SANDEEP KAUR 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 concession of pre-arrest bail in case FIR No.326, dated 25.06.2020, under Sections 297/454/353/186/342/270/120-B/ 188 IPC, Section 4 of the Prevention of Damage to Public Property Act, 1984 and Section 51 of the Disaster Management Act, 2005, registered at Police Station City Barnala. Counsel for the parties have been heard.

(3.) Allegations leading to registration of FIR are that a group of persons locked certain staff of medical and para-medical team inside a room and thereafter removed the body of one Balwinder Singh from mortuary.