GURWINDER SINGH BAJWA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Case has been taken up for hearing through Video Conferencing.

(2.) In compliance of order dtd. 19/5/2021, learned counsel for petitioner has placed on record complete translated copy of FIR including police proceedings as Annexure P/1.

(3.) This petition under Sec. 438 Cr.P.C. has been moved by petitioner-Gurwinder Singh Bajwa for grant of pre-arrest bail in case FIR No.47 dtd. 1/2/2020 under Ss. 406 and 420 IPC, registered at Police Station City Faridkot, District Faridkot.