SARABJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition is for grant of regular bail in FIR No.315 dtd. 27/12/2021 under Ss. 399 & 402 IPC and Ss. 25/27/54/59 of Arms Act, registered at Police Station Chheharta, District Amritsar.

(2.) Learned counsel for the petitioner submit that as per allegations in the FIR, registered at the instance of ASI Jagjit Singh, while on patrol duty, he received a secret information that Amanpreet Singh @ Anda, Ajay, Lovepreet Singh @ Love, Deepak Singh @ Deepu, Rahul, Sarabjit Singh @ Sarab, Malkiat Singh @ Billa and Sukhsahib Singh are present with deadly weapons and are preparing to commit the offence of dacoity. Thereafter, the police party apprehended them and effected the recovery of some weapons. It is further submitted that the petitioner is in custody for the last 04 months and 17 days and no recovery was effected from him.

(3.) Learned State counsel, on the basis of custody certificate filed in the Court today, could not dispute the factual position.