AMRITPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

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

(2.) The instant revision petition is directed against the order dated 18.05.2020 passed by the learned Additional Sessions Judge, Bathinda whereby the appeal filed by the petitioner against the order dated 17.03.2020 passed by Principal Magistrate, Juvenile Justice Board, Bathinda declining the bail application of the petitioner has been affirmed.

(3.) Counsel for the parties have been heard at length.