AKASHDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Status report dtd. 21/4/2025 filed in the form of an affidavit of Deputy Superintendent of Police, (City-II) District SAS Nagar, is taken on record. Copy thereof has been supplied to learned counsel for the petitioner.

(2.) Arguments heard.

(3.) The instant petition has been preferred by the petitioner under Sec. 439 CrPC for grant of regular bail to the petitioner in the following case :-