HARI CHARAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CRM-21561-2021

(2.) Application stands allowed.

(3.) This is the first petition filed by the petitioner under Section 439 Cr.P.C. for grant of regular bail in FIR No.172 dated 05.10.2019 under Section 188 IPC and Sections 6-A and 9-B of The Explosives Act, 1884 (Act No.4 of 1884) and Sections 3 and 4 of The Explosive Substances Act, 1908 (Act No.6 of 1908), registered at Police Station City-1, Mansa, District Mansa.