GURPREET SINGH @ LALI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Section 439 of the Code of Criminal Procedure for grant of regular bail in case FIR No. 120 dated 5.11.2007, under Section 395 of the Indian Penal Code, registered at Police Station Mulepur District Fatehgarh Sahib.

(2.) After hearing learned counsel for the petitioner, I am of the opinion that the instant petition deserves to be dismissed.

(3.) Earlier the petitioner had filed CRM-M No.18854 of 2010 seeking regular bail. The said petition was dismissed by this Court and the following order was passed:-