JAGDEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under the provisions of Sec. 439 of the Cr.P.C., for grant of 'regular bail' to the petitioner in case FIR No. 40, dtd. 18/3/2021, registered at Police Station Nihal Singh Wala, District Moga, for the alleged commission of offences punishable under the provisions of Ss. 302/307 of the IPC and Ss. 25/27/54/59 of the Arms Act, 1959 [with Sec. 3 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities), Act, 1989 and Ss. 29/30 of the Arms Act, 1959, having been added and Sec. 307 of the IPC having been deleted later).

(2.) On 5/8/2021, the following order had been passed by this court (also reproducing the earlier order passed on 8/7/2021):- "Case heard by video conference.

(3.) On 8/7/2021, the following order had been passed by this court:-