SUKHJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Case is taken up for hearing through video conferencing.

(2.) Through the instant petition under Section 438 Cr.P.C, the petitioner seeks anticipatory bail in case bearing FIR No. 119 dated 01.08.2019, registered under Sections 325, 323, 34 IPC (later on Section 308 IPC was added and now again Section 304 IPC is added), at Police Station Sadar Faridkot, District Faridkot.

(3.) Learned counsel for the petitioner submits that the petitioner was granted regular bail by this Court, vide order dated 24.01.2020, but Section 304 IPC was added by the investigating agency on 01.08.2020 even after the presentation of the challan.