GURMEET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition seeking regular bail. The matter was being adjourned as the petitioner was on interim bail since 15/4/2020, due to Covid-19 situation.

(2.) Custody certificate dtd. 20/7/2022 is filed stating that the accused was released on interim bail.

(3.) On a specific query from the Court as to whether the interim bail due to Covid-19 situation are continuing.