KASHMIR SINGH @ NIHANG Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Kashmir Singh @ Nihang son of Niranjan Singh, has preferred the instant petition for the grant of regular bail in a case registered against him along with his other co-accused, namely, Lakhbir Singh @ Mangu, Hardev Singh @ Debu, Bhupinder Singh and Gurbhej Singh @ Sonu etc., by means of FIR No.197 dated 05.12.2011, for the commission of offences punishable under Sections 307, 324, 326, 427, 148, 149, 452 IPC, Sections 25 & 27 of the Arms Act and Section 3(10) of the Scheduled Castes & Scheduled Tribes(Prevention of Atrocities) Act, 1989, by the police of Police Station Sultanwind, District Amritsar, 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 assistance and after considering the entire matter deeply, to my mind, the present petition for regular bail deserves to be accepted in this context.