NAGINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner Naginder Singh son of Jarnail Singh has preferred the instant petition, for regular bail in a case registered against him by means of FIR No.60 dated 18.4.1998, under Sections 279, 304-A, 427 IPC, by the police of Police Station, Sadar Ropar, District Ropar, invoking the provisions of Section 439 Cr.P.C.

(2.) Notice of the petition was issued to the State.

(3.) After hearing the learned counsel for the parties, going through the record with their valuable assistance and after deep consideration of the entire matter, to my mind, the present petition for regular bail deserves to be accepted in this context.