KULWANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Case heard via video conferencing.

(2.) By this petition, the petitioner seeks the concession of 'pre-arrest bail', upon FIR No. 03 having been registered at Police Station Sadar Budhlada, District Mansa, on 7/1/2021, alleging therein the commission of offences punishable under the provisions of Ss. 61/78(2) of the Punjab Excise Act, 1914.

(3.) The petitioner having been admitted to interim bail, vide an order passed by this court (coordinate Bench) on 24/3/2021, thereafter, a reply has also been filed by the Deputy Superintendent of Police, Sub- Division Budhlada, dtd. 15/3/2021, which is ordered to be taken on record.