DEEPAK SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition under Sec. 439 Cr.P.C. is filed seeking regular bail in FIR No. 315 dtd. 27/12/2021, under Ss. 399/402 IPC and Ss. 25 and 27 of the Arms Act, 1959 registered at Police Station Chhehratta, District Amritsar.

(2.) Learned counsel for the petitioner claims parity with co- accused who were granted bail by this court on 16/5/2022 in CRM-M- 11000 of 2022 and connected cases.

(3.) On 16/5/2022, this court passed the following order: