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Judgment
15 paragraphs · 266 wordsAnil Kshetarpal, J
This is 6th petition for grant of concession of regular bail filed by the petitioner in a criminal case arising from FIR No.230 dated 04.09.2015 registered
under Sections 307/148/149 of the Indian Penal Code, 1860 and Sections 25/54/59 of the Arms Act, 1959 and Sections 302/452/450/323/324 of the
Indian Penal Code, 1860 (added subsequently) at Police Station Sultanwind, District Amritsar City.
On 05.03.2020, the previous bail application filed by the petitioner bearing CRM-M-815-2020, was dismissed with the following order:-
“This is fifth petition for grant of concession of regular bail to the petitioner in a criminal case arising from FIR No.230 dated 04.09.2015 registered
under Sections 307/148/149 of the Indian Penal Code 1860 and Section 25 of the Arms Act 1959 and Sections 302/452/450/323/324 of the Indian
Penal Code, 1860 (added subsequently) at Police Station Sultanwind, District Amritsar City.
Learned State counsel, on instruction from ASI Harpreet Singh, has informed the Court that the petitioner is involved in as many as seven more cases
including rape, dacoity, robbery and attempt to murder. He further submits that the petitioner is a known Gangster and the witnesses do not come
forward to depose against the petitioner.
Keeping in view the aforesaid facts, no ground for grant of concession of regular bail to the petitioner is made out.
Accordingly, the present petition is dismissed.â€
Learned counsel for the petitioner, although made an attempt, however, failed to make out any fresh ground for grant of regular bail to the petitioner.
Accordingly, the present petition is dismissed. However, the learned trial Court is requested to expedite the trial.