LAWS(P&H)-2019-5-74

IQBAL SINGH Vs. STATE OF PUNJAB AND ANOTHER

Decided On May 16, 2019
IQBAL SINGH Appellant
V/S
State of Punjab and Another Respondents

JUDGEMENT

(1.) Prayer in this petition is for cancellation of regular bail granted to respondent No.2 Jatinderveer Arora @ Jimmi by this Court, vide order dated 25.04.2019 passed in CRM-M-17350-2019, in FIR.No.161 dated 20.10.2015 under Sections 295-A, 120-B IPC, registered at Police Station Dayalpura, District Bathinda.

(2.) On 25.04.2019, the lawyers were abstaining from work and were on strike. Since respondent No.2 and co-accused Deepak Kumar were in judicial custody, after hearing the Investigating Officer ASI Nachhatar Singh, following order was passed by this Court: -

(3.) Learned counsel for the petitioner submits that though the FIR.was registered in 2015, however, accused Jatinderveer Arora @ Jimmi was arrested on 01.12.2018 and thereafter, he made a statement under Section 164 Cr.P.C. to the following effect: - <FRM>JUDGEMENT_74_LAWS(P&H)5_2019_1.html</FRM>