GURBINDER SINGH Vs. STATE OF PUNJAB
LAWS(P&H)-2021-6-13
HIGH COURT OF PUNJAB AND HARYANA
Decided on June 21,2021

GURBINDER SINGH Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

HARNARESH SINGH GILL,J. - (1.) Case is taken up for hearing through video conferencing.
(2.) The petitioner seeks regular bail in FIR No. 69 dated 28.8.2019 under Sections 363, 366-A, 376 IPC and Section 6 of the POCSO Act, 2012 IPC registered at Police Station Bhaini Mian Khan, District Gurdaspur.
(3.) Custody certificate by way of affidavit of Deputy Superintendent, Central Jail, Kapurthala has been filed through e-mail.;


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