JAGDISH SINGH AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioners-Jagdish Singh son of Santokh Singh and Narinder Singh son of Swaran Singh, have applied for regular bail in a case registered against them along with their other co-accused, vide DDR No.34-A dated 02.07.2012 (arising out of a cross murder case/version registered against the complainant party, vide FIR No.91 dated 28.06.2012), on accusation of having committed the offences punishable under Sections 324, 326, 307, 427, 452, 148, 506 read with Sections 120- B and 149 IPC, by the police of Police Station Mukerian, District Hoshiarpur, invoking the provisions of Section 439 Cr.P.C.

(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 help and after deep consideration of the entire matter, to my mind, the present petition for regular bail deserves to be accepted in this context.