DR. SUMEET SOFAT Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present petition has been filed under Section 439 Code of Criminal Procedure for grant of regular bail to the Petitioner Dr. Sumeet Sofat in case FIR No. 241 dated 11.8.2005 registered at Police Station Division No. 5, Ludhiana under Sections 406, 420, 465, 467, 468, 471 and 120B IPC.

(2.) NOTICE of motion was issued on 14.12.2010.

(3.) LEARNED State Counsel opposes the bail on the ground that the Petitioner has misused the concession of bail and some other cases, i.e., FIR No. 365 of 2009 under Sections 376, 377, 323, 506, 182, 211 and 120B IPC at Police Station Kotwali, District Dehradun and FIR No. 149 dated 19.7.2009 under Sections 341, 307, 182 and 120 IPC and 25 of Arms Act at Police Station Chandi Mandir are pending against him.