GURCHARAN SINGH AND ANR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The Petitioners seek regular bail in a case registered against them on 12.01.2010 for the offences under Sections 420, 419, 465, 468, 471 and 120-B IPC, at Police Station Sultanpur Lodhi, District Kapurthala.

(3.) The FIR (Annexure P-1) has been registered against the Petitioners and one Sukhjit Singh, who is the brother of Petitioner No. 1-Gurcharan Singh on the complaint of Ranjit Singh.