LOVEPREET 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 to the petitioner in case FIR No. 102 dated 23.05.2016, registered under Sections 396, 353, 186, 411 of the IPC and Sections 25, 27 of the Arms Act, 1959 at Police Station City South, District Moga.

(2.) Learned counsel for the petitioner, at the very outset, relies upon order dated 07.08.2020 passed in, vide which co-accused Kuljinder Singh @ Kala has been granted the concession of regular bail by this Court. The operative part of the order reads as under:

(3.) For the sake of brevity, the facts are not reproduced again.