LAWS(P&H)-2022-4-24

CHARANDEEP SINGH Vs. STATE OF PUNJAB

Decided On April 27, 2022
Charandeep Singh Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) Prayer in this petition is for grant of anticipatory bail in FIR No.99 dtd. 7/11/2021 under Ss. 420 & 120-B IPC, registered at Police Station City Mallanwala, District Ferozepur.