(1.) PRAYER in this petition is for grant of regular bail to the petitioner, Jagir Singh, son of Kehar Singh, resident of Village Abupura, Tehsil Jagraon, District Ludhiana, who has been booked for having committed the offences punishable under Sections 186, 307, 333 and 353, IPC, in a case arising out of FIR No. 32, dated 18.4.2012, registered at Police Station, Mehna, District Moga.
(2.) LEARNED counsel contends that after investigation, the charge-sheet has already been filed, therefore, further custodial interrogation of the petitioner is not required. He further submits that the petitioner is behind the bars from 11.6.2012. He further submits that at the time of registration of the case neither the vehicle number nor the name of the driver was mentioned. He further submits that on account of enmity with the police, the petitioner has been falsely implicated in the present case.
(3.) HEARD .