RAKSHIT SAINI Vs. STATE OF PUNJAB
LAWS(P&H)-2021-7-18
HIGH COURT OF PUNJAB AND HARYANA
Decided on July 07,2021

Rakshit Saini Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

H.S. Madaan ,J. - (1.) Case taken up through video conferencing.
(2.) Reply along with annexures filed by State counsel be taken on record.
(3.) This petition for regular bail has been filed by petitioner Rakshit Saini, an accused in FIR No.9 dated 11.01.2020, for offences under Sections 307, 341, 506, 34 IPC and Section 25 of the Arms Act, registered with Police Station Gate Hakima, Amritsar.;


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