CHARANJIT SINGH AND ORS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Having exercised and lost in the Court of Additional Sessions Judge, petitioner Charanjit Singh son of S.Malkiat Singh has preferred the instant petition for the grant of regular bail, in a case registered against him alongwith his other 10/12 (unnamed persons) other co-accused, vide FIR No.83 dated 10.8.2011, on accusation of having committed the offences punishable under sections 148, 307, 324, 341 and 120-B read with section 149 IPC by the police of Police Station Mataur, S.A.S.Nagar, Mohali, 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 deep consideration of the entire matter, to my mind, the present petition deserves to be accepted in this context.