VIPPAN KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER-Vippan Kumar son of Gian Chand, has directed the instant application for regular bail in a case registered against him along with his other main accused Ravi Kumar @ Thandi, Sukhjeevan Singh and Gurjit Singh vide FIR No.270 dated 03.12.2011 on accusation of having committed offence punishable under Sections 452, 365, 366, 511, 323, 324, 148 and 149 IPC by the police of Police Station Nakodar District, Jalandhar Rural, invoking the provisions of Section 439 Cr.P.C..

(2.) CONCISELY, the prosecution case is that Ravi Kumar @ Thandi, main co-accused of the petitioner entered into the house of complainant Kamla Devi and tried to kidnapped her daughter Kulwinder Kaur but failed. The prosecution claimed that Vippan Kumar also accompanied main accused Ravi Kumar @ Thandi and was present at the spot. In the background of aforesaid allegations and in the wake of complaint of complainant-Kamla Devi, the present case was registered against the accused in the manner depicted hereinabove.

(3.) HAVING perused the record, having heard State counsel and after considering the entire matter deeply, to my mind, the instant petition deserves to be accepted in this context.