RAJBHUPINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) As prayed for, application is allowed.

(2.) The present is a second petition filed under Sec. 439 Cr.P.C for the grant of regular bail to the petitioner in FIR No. 33 dtd. 20/4/2017 registered under Ss. 302, 307, 427, 148, 149 of the IPC and Ss. 25 and 27 of the Arms Act and Ss. 3(2) (V) of the Scheduled Castes and Schedules Tribes Act, 1989 at Police Station Jhunir, District Mansa.

(3.) This is the second petition for the grant of regular bail to the petitioner as the earlier petition filed by the petitioner seeking the same relief was disposed of by a Coordinate Bench of this Court while passing order in CRM-M-30111 of 2020 on 2/11/2020. The said order is as under: -