NIRMAL SINGH ALIAS NIMMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) (Oral) The present petitioner is seeking regular bail in case FIR No.79 dated 19.3.2010 registered under Sections 17/18/20 of Unlawful Activities (Prevention) Act, 1967, under Section 25/54/59 of Arms Act and 120-B IPC at Police Station Zirakpur, District SAS Nagar, Mohali.

(2.) It is contended that there is absolutely no evidence against the present petitioner. He is not even named in the FIR. On 12.10.2010, learned counsel appearing on behalf of the State on instructions from ASI Anoop Singh stated that five other FIRs have been registered against the present petitioner. Accordingly, the State was directed to file affidavit in this regard.

(3.) In pursuance to the same, affidavit has been filed stating that the petitioner was enropped in 5 FIRs of the year 1987,1988 and 1991. Learned counsel for the parties have been heard.