SUKHWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner has filed this petition under Section 438 Code of Criminal Procedure for grant of anticipatory bail in a case FIR No.65 dated 07.09.2019 under Sections 420 and 188 IPC and Section 9B Explosive Act, 1884, registered at Police Station Qila Lal Singh, Police District Batala, District Gurdaspur, Punjab. He apprehended his arrest at the hands of Police.

(2.) The FIR relates to recovery of crackers from the house of the petitioner and his brother (co-accused) Nirmal Singh. On 15.01.2020, the following order was passed by the Court:

(3.) Learned State counsel assisted by ASI Dilbag Singh has not disputed this fact that the petitioner had applied for renewal of the licence.