VISHAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard.

(2.) Crl. Misc. applications are allowed subject to all just exceptions.

(3.) This petition under Section 439 of the Criminal Procedure Code has been filed by petitioner-Vishal for grant of interim regular bail in FIR No. 75 dated 31.5.2010 registered at Police Station Division No.5, Jalandhar, under Section 304 IPC.