MOHD MUSHTAK Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner Mohd. Mushtak son of Safiduddin, has instituted the instant petition for the grant of regular bail in a case registered against him alongwith his other co-accused, namely, Abdul Sattar, vide FIR No. 101 dated 21.3.2010 for the commission of offence punishable under Section 365 IPC by the police of Police Station Focal Point, Ludhiana, invoking the provisions of Section 439 Code of Criminal Procedure.

(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 help and after considering the entire matter deeply, to my mind, the present petition deserves to be accepted in this respect.