GURBACHAN SINGH & ANR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioners Gurbachan Singh and Mahinder Singh sons of Partap Singh have preferred the instant petition for the grant of regular bail, in a case registered against them, vide FIR No.89 dated 14.7.2012 (Annexure P1), on accusation of having committed the offences punishable under sections 323 and 325 read with section 34 IPC (the offence u/s 308 IPC was added lateron) by the police of Police Station Lambi, District Sri Muktsar Sahib, invoking the provisions of section 439 Cr.PC.

(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 help and after considering the entire matter deeply, to my mind, the present petition for regular bail deserves to be accepted in this context.