GURPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Case is being taken up for hearing through Video Conferencing due to Covid-19 pandemic.

(2.) Prayer in the petition under Section 438 Cr.P.C. is for grant of anticipatory bail to the petitioner in case FIR No. 200 dated 25.11.2020 registered under Sections 323, 234, 379-B, 506, 148, 149 IPC at Police Station City-2, Khanna, Punjab.

(3.) Learned counsel contends that the petitioner has been implicated in a false case regarding inflicting injuries and snatching of bag containing Rs. 3,85,000/- as he was not present at the spot, therefore, the petitioner is entitled to be released on pre-arrest bail.