RAJVIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CRM-7279-2022 Prayer in the application is for issuance of directions to the trial court to allow the petitioner to put his signatures over the compromise agreement entered into between the parties. Learned counsel for the petitioner does not press this application. Dismissed as not pressed. CRM-M-18126-2021 (O&M)

(2.) Petitioner has filed this petition under Sec. 439 Cr.P.C. for grant of regular bail, pending trial in case FIR No.175 dtd. 13/10/2020, under Ss. 364, 379-B, 307, 506, 427, 323, 148, 149 IPC, 1860 andSections 25, 27 Arms Act, 1959, registered at Police Station, City South Moga, District Moga, who is in custody since his arrest on 26/10/2020.

(3.) The contents of the FIR, as noticed by the Additional Sessions Judge, Moga in his order dtd. 15/1/2021 while dismissing the bail application of the petitioner, read as under:-