GURPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is an application for grant of regular bail in case FIR No. 151 dated December 20, 2011 under Sections 302 and 34 of the Indian Penal Code, registered at Police Station, Dehlon, District Ludhiana. It is not disputed that similarly situated co -accused of the petitioner has already been granted bail vide order dated 3.10.2012 passed by a co -ordinate bench of this Court in CRM -M -27012 of 2012.

(2.) WITHOUT commenting upon the merits of the case, the petitioner is admitted to bail on his furnishing bail -bonds to the satisfaction of Chief Judicial Magistrate, Ludhiana.