MANWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition is for grant of regular bail to the petitioner under Sec. 439 of the Code of Criminal Procedure (in short 'Cr.P.C.') in FIR No.0113 dtd. 23/11/2021, for offence punishable under Ss. 307, 323, 506, 148, 149 of the Indian Penal Code, 1860 (in short 'IPC') Sec. 25 of the Arms Act, registered at Police Station Badali Ala Singh, District Fatehgarh Sahib.

(2.) Counsel for the petitioner has relied upon the order dtd. 20/4/2022 passed in CRM-M No.516 of 2022, vide which the coaccused namely Jagdeep Singh @ Jaggi was granted the concession of regular bail. The operative part of the said order, reads as under:-

(3.) Counsel for the petitioner has further submitted that the allegations against the petitioner are identical in nature. It is additionally argued that the petitioner is not maintaining good health in the Jail as he is an HIV patient.