RAKESH KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner herein seeks the relief of regular bail in the criminal case arising out of the FIR bearing No.150 dtd. 17/12/2014 registered at Police Station Division No.4 Jalandhar, District Jalandhar, under Ss. 279, 337, 427 IPC

(2.) Mr. M.S.Nagra, learned Assistant Advocate General, Punjab, has appeared in this case in pursuance of the notice of the instant petition having been sent to the respondent-State in advance and he has submitted the custody-certificate of the petitioner in the Court today and the same is taken on the record.

(3.) I have heard learned counsel for the petitioner as well as learned State counsel in the present petition and have also perused the file carefully.