MANDEEP SINGH Vs. STATE OF PUNJAB
LAWS(P&H)-2021-3-211
HIGH COURT OF PUNJAB AND HARYANA
Decided on March 22,2021

MANDEEP SINGH Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

AMOL RATTAN SINGH,J. - (1.)Case heard via video conferencing.
(2.)This petition has been filed under the provisions of Sec. 439 Cr.P.C, for grant of 'regular bail' to the petitioner in case FIR No. 251, dtd. 5/12/2020, registered at Police Station Talwandi Sabo, District Bathinda, for the alleged commission of offences punishable under the provisions of Ss. 363/366/376 (2) (n) of the IPC.
(3.)Learned counsel for the petitioner submits that "a zero FIR" having initially been registered at Police Station Dabwali, District Sirsa (Haryana), it was initially sent to District Mansa (Punjab) for registration of a 'regular FIR', but with the Mansa police having sent it back, stating that no offence was made out.


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