SALMAN Vs. STATE OF PUNJAB

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.) Instant petition has been filed under Section 438 Cr.P.C.seeking concession of pre-arrest bail to the petitioner in FIR No.185 dated 30.06.2020, under Sections 379-B, 341, 323, 148, 149, 120-B IPC, registered at Police Station City Malout, District Sri Muktsar Sahib.

(3.) On the pervious date of hearing learned State counsel had vehemently opposed the prayer by submitting that the petitioner is involved in a number of other cases. Accordingly hearing had been deferred to today and State counsel was directed to file a specific affidavit bringing forth the details of the other FIRs in which petitioner is involved and the current status in relation thereto.