RAVI PEHALWAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Due to outbreak of pandemic COVID-19, the instant case is being taken up for hearing through video conferencing.

(2.) The learned State counsel has placed on record short affidavit of Sh. Satnam Singh, PPS, Deputy Superintendent of Police, Sub Division, Ferozepur, District Ferozepur, along with copy of MLR, medical opinion and opinion of Board of Directors and the same is taken on record.

(3.) The petitioner/accused-Ravi Pehalwan @ Ravinderpal Singh has come up in this anticipatory bail petition under Sec. 438Cr.P.C. for grant of pre-arrest bail in a case got registered by way of FIR No.105 dtd. 26/6/2020 under Ss. 452, 324, 323, 148, 149 of the Indian Penal Code, subsequently, Sec. 326 of the Indian Penal Code and Ss. 25 and 27 of the Arms Act, 1959 added, registered at Police Station Mamdot, District Ferozepur.