ARVINDER SINGH @ GHOGA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is an Application filed under Section 439 of the Code of Criminal Procedure on behalf of Petitioner seeking regular bail in FIR No.0082 dated 24.05.2016, under Sections 121/121-A of the IPC and Section 10/13 of the Unlawful Activities (Prevention) Act, 1967 registered at Police Station Rahon, Distt. S.B.S.Nagar.

(2.) The Petitioner was arrested on 25.5.2016. Challan/Final Report was submitted on 19.11.2016 under Sections 121, 121-A of IPC and 10/13 of the Unlawful Activities (Prevention) Act, 1967.

(3.) The submissions/grievances raised on behalf of Petitioner are two fold, being -