HARI SINGH ALIAS MITHU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Invoking the provisions of section 439 Cr.PC, petitioner Hari Singh alias Mithu son of Ajit Singh, has instituted the present petition for regular bail in a case registered against him alongwith his other co-accused, by virtue of FIR No.147 dated 25.8.2009, on accusation of having committed the offences punishable under sections 302, 109, 201, 120-B and 506 read with section 34 IPC and section 25 of the Arms Act, by the police of Police Station Division 'B' Amritsar.

(2.) Notice of the petition was issued to the State.

(3.) After hearing the learned counsel for the parties, going through the record with their valuable assistance and after considering the matter deeply, to my mind, the present petition deserves to be accepted in this respect.