LOVEJEET 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.101, dated 9th November, 2019, registered under Sections 363, 366-A of the Indian Penal Code, at Police Station Kheri Gandian, District Patiala.

(2.) The Petitioner by now has remained in detention for almost 09 months since 15th March, 2020.

(3.) After completion of investigation, Challan against him has already been submitted.