MOHAMMAD SALIM Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Case is taken up for hearing today through video conferencing due to pandemic of COVID-19.

(2.) This is the first petition filed under Section 439 of the Code of Criminal Procedure for grant of regular bail to the petitioner pending trial in case FIR No. 16 dated 19.1.2020 registered under Section 420, 489-A, 489-B, 489-C, 489-D, 489-E, 120-B IPC at Police Station, City Sangrur, District Sangrur.

(3.) Notice of motion to the Advocate General, Punjab.