HARJINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER -Harjinder Singh alias Bhatti son of Param Pal Singh, has preferred the instant petition for the grant of regular bail in a case registered against him along with his other six co-accused, by means of FIR No.49 dated 06.08.2011, on accusation of having committed the offences punishable under Sections 307, 324, 148, 149, 506 IPC and Section 25 of the Arms Act, by the police of Police Station Sadiq, District Faridkot, invoking the provisions of Section 439 Cr.P.C.

(2.) NOTICE of the petition was issued to the State.

(3.) AS is evident from the record that, the name of the petitioner is not mentioned in the FIR. The occurrence in this case is stated to be of