LAWS(P&H)-2021-7-49

SUKHJINDER SINGH Vs. STATE OF PUNJAB

Decided On July 07, 2021
SUKHJINDER SINGH Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) Case taken up through video conferencing.

(2.) Reply as well as custody certificate filed by State counsel be taken on record

(3.) This petition for regular bail has been filed by petitioner Sukhjinder Singh @ Baba, an accused in FIR No.90 dated 19.07.2020, for offences under Sections 341, 323, 379-B, 201 and 34 IPC (Section 379-B and 201 IPC added later on and Section 379 IPC was deleted), registered at Police Station Sadar Faridkot, District Faridkot.