GAGANDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is second application under Section 482 Cr.P.C for addition of Section 302 IPC in the head note of the main case i.e. CRM-M No.879 of 2021, which was decided by this Court on 23.02.2021.

(2.) Earlier CRM No.6025 of 2021 was filed by the applicant/petitioner for the same relief. The said application was taken up on 04.03.2021. The said application was filed at the time when the applicant/petitioner was not released from the jail in view of addition of offence under Section 302 IPC at the time of taking cognizance by the trial Court. On 04.03.2021, learned counsel for the applicant/petitioner submitted that since the petitioner had been released on bail, therefore, he did not press the said application. The factum of release of the applicant/petitioner was also verified by the learned State counsel on the basis of custody certificate. In view of aforesaid position, CRM No.6025 of 2021 was ordered to be dismissed as withdrawn.

(3.) Thereafter, the trial Court/Additional Sessions Judge, Sangrur vide order dated 10.03.2021 passed the following order:-