JASJEET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) All the cases have been taken up for hearing through video conferencing.

(2.) Vide this common order, CRM-M No.10398 of 2021 (Regular Bail); CRM-M No.40224 of 2020 (Anticipatory Bail) and CRM-M No.3608 of 2021 (Anticipatory Bail) are being decided.

(3.) Since all the aforesaid petitions have arisen from the common FIR, therefore, for brevity the facts are being deduced from CRM-M No.10398 of 2021.