RAKESH GIRI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner, incarcerating upon his arrest in FIR captioned above, has come up before this Court seeking regular bail.

(2.) In Para 11 of the bail petition, learned counsel for the petitioner declares that apart from the FIR mentioned above, one more criminal case is pending against the petitioner.

(3.) On 14/6/2020, the police recorded the statement of complainant under Sec. 154 of Cr.P.C. in the following terms :-