SEWAK SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard.

(2.) Allowed as prayed for. Documents Annexures P-6 and P-7 are taken on record.

(3.) Prayer in this petition is for grant of regular bail to the petitioner, Sewak Singh, who was initially booked for the offence punishable under Section 354, 506 read with Section 34, IPC (Section 376 IPC was also added lateron).