ROOP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard.

(2.) Petitioner-Roop Singh has filed this petition petition under Section 439 of the Criminal Procedure Code for grant of regular bail in FIR No. 163 dated 13.8.2009 registered at Police Station Phagwara, District Kapurthala, under Sections 376, 389, 506, 498-A, 294, 354 and 120-B IPC. The main allegations in the FIR, which was got lodged by Sandeep Kaur, who was married to Vishal Singh, son of the present petitioner, are against that Vishal Singh and one Shankar. The allegations against the petitioner are as under:-

(3.) From these allegations made against the petitioner, only the offences under Sections 294, 354 and 506 IPC are made out. Except the offence under Section 506 IPC, all other offences are bailable. At the most from the other contents of the FIR, it can be said that this petitioner also committed offence under Section 120-B IPC.