GURMEET SINGH ALIAS KALA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The case has been taken up for hearing through video conferencing.

(2.) The petitioner seeks grant of anticipatory bail in case bearing FIR No.0195 dtd. 12/12/2020 registered under Ss. 61, 1, 14 of the Punjab Excise Act, 1914, at Police Station Ghagga, District Patiala.

(3.) As per the prosecution case, the raid was conducted on the basis of secret information.