Are you looking for a legal research tool ?
Get Started
Do check other products like LIBIL, a legal due diligence tool to get a litigation check report and Case Management tool to monitor and collaborate on cases.

Gurpreet Singh Alias Gopi v. State Of Punjab

Gurpreet Singh Alias Gopi v. State Of Punjab

(High Court Of Punjab And Haryana)

CRM-M-21883-2022 | 20-05-2022

Rajesh Bhardwaj, J.

1. Prayer in the present petition is for grant of anticipatory bail to the petitioner in a case FIR No.206 dated 13.7.2021, registered under Sections 379- B, 342, 354, 354-A, 354-B, 506, 148 IPC, at Police Station City Kapurthala, District Kapurthala.

2. Prayer in the present petition is for grant of anticipatory bail to the petitioner in a case FIR No.206 dated 13.7.2021, registered under Sections 379- B, 342, 354, 354-A, 354-B, 506, 148 IPC, at Police Station City Kapurthala, District Kapurthala.

3. Allowed to do so.

4. Dismissed as withdrawn.

Advocate List

  • Mr. Raman Singla, Advocate, for the petitioner.

  • none

Bench
  • HON'BLE MR. JUSTICE RAJESH BHARDWAJ
Eq Citations
  • NON-REPORTABLE
  • LQ/PunjHC/2022/12088
Head Note

Criminal Procedure Code, 1973 — Ss. 438 and 439 — Anticipatory bail — Grant of — Offences under Ss. 379-B, 342, 354, 354-A, 354-B, 506 and 148 IPC — Grant of anticipatory bail to petitioner in a case FIR No.206 dated 13.7.2021, registered under Ss. 379-B, 342, 354, 354-A, 354-B, 506, 148 IPC, at Police Station City Kapurthala, District Kapurthala — Prayer in the present petition for grant of anticipatory bail to the petitioner in a case FIR No.206 dated 13.7.2021, registered under Ss. 379-B, 342, 354, 354-A, 354-B, 506, 148 IPC, at Police Station City Kapurthala, District Kapurthala — Granted