GAGANDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The matter is taken up for hearing through video conference due to COVID-19 situation.

(2.) This is a petition seeking regular bail in cross case registered vide DDR No. 14 dated 28.12.2013, under Sections 307, 452, 506, 427, 148, 149 IPC 1860 Sections 25, 27 Arms Act, 1959 registered at Police Station Lopoke, District Amritsar (Rural) and in FIR No. 189 dated 23.12.2013 under Sections 307, 336, 148, 149, 506 IPC, 1860 and Sections 25, 27 of Arms Act, 1959 registered at Police Station Lopoke District Amirtsar (Rural).

(3.) There is a version and cross version of the alleged incident. The petitioner was granted anticipatory bail on 22.4.2015 by the Sessions Court in the present DDR and FIR.