AMARJIT SINGH Vs. STATE OF PUNJAB
LAWS(P&H)-2021-1-234
HIGH COURT OF PUNJAB AND HARYANA
Decided on January 29,2021

AMARJIT SINGH Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

ANIL KSHETARPAL,J. - (1.) By this order, two criminal petitions i.e. CRM-M-42014-2020 and CRM-M-35059-2020, shall stand disposed of.
(2.) The petitioners in both the petitions pray for grant of bail pending trial in a criminal case arising from FIR No. 307 dated 13.11.2005 registered under Section 365, 342, 323, 308 and 34 IPC (Sections 302 and 120-B IPC and Section 3(1)(a) and 3(2)(v) of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989 were added later on) at Police Station Lehra, District Sangrur.
(3.) The petitioners in both the petitions, Amarjit Singh and Kamalpreet Singh @ Rinku are in custody since 14.11.2019. However, Amarjit Singh was released on interim bail for a period of three months vide order dated 14.08.2020.;


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