JAMAIL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard through video conferencing.

(2.) This is an application for placing on record documents Annexures P-7 to P-10 to show the antecedents of Bhupinder Singh, husband of the complainant Sukhwinder Kaur. CRM allowed subject to all just exceptions.

(3.) This is the second petition under Sec. 439 CrPC for grant of regular bail to the petitioner in FIR No.195 dtd. 5/12/2018 under Ss. 420, 465, 467, 468, 471, 120-B IPC registered at Police Station Dharamkot, District Moga. The first petition for grant of regular bail (CRM-M-13158- 2020) was dismissed vide order dtd. 9/7/2020.