KULDEEP KAUR IQBAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Having exercised and lost her right of bail in the Court of Session, the petitioner Kuldeep Kaur wife of Iqbal Singh has directed the present petition for regular bail in a case registered against her alongwith other co-accused, namely, Iqbal Singh (husband), Harvinder Singh and Gurjot Singh (sons), Harjit Singh alias Mehta, Malkit Singh, Daljit Singh and Jaskar Singh alias Kala, vide FIR No. 45 dated 5.4.2010, on accusation of having committed the offence punishable under Sections 148, 302, 307 and 323 read with Section 149 IPC and Sections 25 and 27 of the Arms Act by the police of Police Station Dakha, District Ludhiana, invoking the provisions of Section 439 Cr.P.C.

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

(3.) Having heard the learned Counsel for the parties, having gone through the record with their valuable help and after bestowal of thoughts over the entire matter, to my mind, the petitioner is entitled to regular bail.