DILPREET SINGH Vs. UNION TERRITORY OF CHANDIGARH
LAWS(P&H)-2021-3-80
HIGH COURT OF PUNJAB AND HARYANA
Decided on March 01,2021

Dilpreet Singh Appellant
VERSUS
UNION TERRITORY OF CHANDIGARH Respondents

JUDGEMENT

AVNEESH JHINGAN,J. - (1.) The matter is taken up for hearing through video conference due to COVID-19 situation.
(2.) This is a petition seeking regular bail in FIR No. 211 dated 27.10.2020 under Sections 279, 323, 325, 304, 304-A IPC and Section 3/181 of Motor Vehicles Act, registered at Police Station Sector 34, Chandigarh.
(3.) The FIR was outcome of a road accident. In the road accident two persons lost their lives and three persons received injuries.;


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