PARVEEN KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition under Section 438 Code of Criminal Procedure seeking regular bail in a case wherein Petitioner has been summoned to face trial (under Section 319 Cr.P.C.) in Police Station Sadar, Abohar, Distt. Ferozepur, under Sections 302, 342, 148 and 149 IPC, vide FIR No. 222 dated 21st October, 2007.

(2.) Learned Counsel for the Petitioner submits that the Petitioner was exonerated by the investigating agency and later summoned in exercise of power under Section 319 Code of Criminal Procedure and is thus, entitled to pre-arrest bail.

(3.) I have heard learned Counsel for the Petitioner and given careful thought to the facts of the case.