RAMANDEEP SINGH 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. 08 dated 2.2.2010, under Sections 302, 307, 148, 149 of the Indian Penal Code and Sections 25 and 27 of the Arms Act, 1959 registered at Police Station Mamdot District Ferozepur.

(2.) Learned Counsel for the Petitioner has submitted that no overt act is attributed to the Petitioner. It has been alleged that the Petitioner was sitting in the car. Now the Petitioner is in custody since 2.3.2010.

(3.) Learned State counsel, who is assisted by learned Counsel for the complainant, on the other hand, has opposed this petition.