GURCHARAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner has filed this petition under Sec. 439 Cr.P.C. for grant of regular bail pending trial in case FIR No.172 dtd. 24/10/2020, under Sec. 419, 420, 465, 467, 468, 471, 120-B IPC (Sec. 201, 212, 216 IPC, added later on), Police Station Shri Chamkaur Sahib, District Rupnagar. The petitioner is in custody since his arrest on 23/11/2020.

(2.) The allegations contained in the FIR as noticed by the Addl.

(3.) Sessions Judge, Rupnagar, in the order dtd. 10/5/2021, are as under:-