MANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The instant Petition has been filed under Section 439 of the Code of Criminal Procedure seeking Regular Bail on behalf of the Petitioner in case FIR No.302, dated 28.09.2020, registered under Sections 376, 354-A, 354-B, 427, 457, 342, 506, 323, 148, 149 of the Indian Penal Code, at Police Station Beas, District Amritsar Rural.

(2.) The Petitioner has remained in detention for almost 03 months since 10.10.2020.

(3.) Ld. Counsel for the State submits that after completion of investigation, Challan has already been submitted against the Petitioner on 13.11.2020.