LAWS(P&H)-2021-3-15

RAGHUBIR SINGH Vs. STATE OF PUNJAB

Decided On March 18, 2021
RAGHUBIR SINGH Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) Prayer in this petition is for grant of regular bail to the petitioner in FIR No.44 dated 15.4.2020 under Sections 304, 120-B, 34 IPC, registered at Police Station Lambran, District Jalandhar Rural.

(2.) This is the second petition, the first one, i.e. CRM-M-15021- 2020 was dismissed as withdrawn on 29.6.2020.

(3.) Counsel for the petitioner submits that the new ground for filing of the present petition is that the investigation is complete and the challan has been presented.