JASPINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Jaspinder Singh son of Basant Singh, has preferred the instant petition for the grant of regular bail, in a case, in which, he was involved along with other main co-accused Sartaj Singh and Sindi, by way of FIR No.116 dated 14.8.2012, on accusation of having committed the offences punishable under sections 376, 292(2), 342 and 506 read with section 34 IPC and section 67 of The Information Technology Act, 2000 (the offence u/s 120-B IPC was added lateron) by the police of Police Station Raja Sansi, District Amritsar, 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 assistance and after deep consideration of the entire matter, to my mind, the present petition for regular bail deserves to be accepted in this context.