MOHAMMAD SHAREEF Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition has been filed under Section 439 Cr.P.C for the grant of regular bail to the petitioner in respect of FIR No.0007 dated 07.02.2019 under Section 25 of the Arms Act, 1959 and Sections 10, 13, 15, 16, 17, 18 and 18-B of Unlawful Activities (Prevention) Act, 1967 registered at Police Station Balachaur, District S.B.S Nagar, Punjab.

(2.) Learned counsel for the petitioner submits that the petitioner was not named in the FIR and co-accused Gurdeep Singh @ Deep @ Chota Kutra was named alongwith others in respect of the allegations alleged therein. Learned counsel for the petitioner further submits that the petitioner was roped in on the basis of the disclosure statement of co-accused Gurdeep Singh @ Deep @ Chota Kutra. Learned counsel for the petitioner further submits that main accused namely Gurdeep Singh @ Deep @ Chota Kutra has already been granted the benefit of regular bail by this Court while deciding CRM-M-2893-2020 on 05.01.2021 (Annexure P-7) and therefore, keeping the petitioner behind the bars serve no purpose and the petitioner is entitled for the relief of bail as being extended to main accused Gurdeep Singh @ Deep @ Chota Kutra on the ground of parity.

(3.) Notice of motion.