SUNNY Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition filed under Section 438 Cr.P.C. is for grant of anticipatory bail to the petitioner in case FIR No.247 dated 31.10.2017 registered under Sections 376/363/366-A of IPC and Sections 3 & 4 of POCSO Act, 2012 at Police Station Lambi, District Sri Muktsar Sahib.

(2.) Counsel for the petitioner states that in the aforesaid FIR, the petitioner was admitted on regular bail by this Court, but on account of noting a wrong date, he could not appear before the trial court on 06.05.2019. In fact, he had noted the next date of hearing as 05.06.2019.

(3.) Let requisite number of copies of paper book be given to learned State counsel during the course of the day.