GURJEET SINGH Vs. STATE

JUDGEMENT

(1.) Lawyers are not appearing in the Court in view of the unprecedented situation being faced by the country due to pandemic of novel corona virus (COVID-19).

(2.) The present second bail application has been filed under Section 439 of Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No.133/2020, Police Station Kotwali, District Sriganganagar for the offences under Sections 454, 395, 397, 323 and 34 of the IPC and under Sections 3/25 and 4/25 of the Arms Act and read with Section 412 of the IPC.

(3.) Heard learned counsel for the parties. Perused the material available on record.