ALAMBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is the second petition that has been filed under Sec. 439 of the Code of Criminal Procedure for grant of regular bail to the petitioner in case FIR No. 138 dtd. 22/12/2020, registered under Ss. 379-B/34 of the IPC and Sec. 25 of the Arms Act, 1959 at Police Station Chohla Sahib, District Tarn Taran.

(2.) The first petition, bearing CRM-M-16696-2021, was dismissed as withdrawn on 8/11/2021.

(3.) Learned counsel for the petitioner submits that the new ground for filing the present petition is that after the dismissal of the first petition, a period of about one year has lapsed, however, till date no prosecution witness has been examined.