AMIT KUMAR Vs. STATE OF PUNJAB
LAWS(P&H)-2021-8-75
HIGH COURT OF PUNJAB AND HARYANA
Decided on August 13,2021

AMIT KUMAR Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

Avneesh Jhingan,J. - (1.) The matter is taken up for hearing through video conference due to COVID-19 situation.
(2.) This petition under Section 438 Cr.P.C. is filed seeking anticipatory bail in FIR No. 48 dated 27.7.2021, under Sections 457 and 380 IPC, registered at Police Station City Raikot, District Ludhiana Rural.
(3.) The FIR was registered at the instance of Jeet Ram. The complainant is running meat shop. After closing his shop on the night of 24.7.2021, in the morning of 25.7.2021 the lock of the shutter was found broken and some meat products including live chickens were missing. In the FIR, the petitioner and co-accused Sonu Kumar alias Sunny were specifically named.;


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