BIKRAMJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Arvind Singh Sangwan, J. (Oral) - This is the second petition that has been filed under Sec. 439 of the Code of Criminal Procedure for grant of regular bail to the petitioner in case FIR No. 66 dtd. 28/6/2019, registered under Ss. 307, 506, 34 of the IPC and Ss. 25, 27 of the Arms Act, 1959 at Police Station Jhander, District Amritsar Rural.

(2.) The first petition, bearing CRM-M-46525-2019, was dismissed as withdrawn on 21/1/2020.

(3.) Learned counsel for the petitioner further submits that the new ground for filing the present petition is that now the petitioner is in judicial custody for the last more than 02 years and 02 months and the trial is not proceeding.