SUKHPAL SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Petitioner-Sukhpal Singh son of Mukhtiar Singh, an army personnel, has preferred the instant petition for the grant of regular bail in a case registered against him, by means of FIR No.101 dated 29.12.2012, on accusation of having committed the offences punishable under Sections 376, 420 & 366 IPC, by the police of Police Station City Budhlada, District Mansa, 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 deep consideration of the entire matter, to my mind, the present petition for regular bail deserves to be accepted in this context.