DESA MASIH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER -Desa Masih son of Medha Masih, has preferred the instant petition for the grant of regular bail, in a case registered against him along with his other co-accused, namely, Surinder Kumar @ Lovely, Kashmir Singh @ Pannu, Satinder Singh @ Kinda and Gurdip Singh @ Lappi, by means of FIR No.211 dated 08.08.2012, on accusation of having committed the offences punishable under Section 304 IPC and Section 61 of the Excise Act, 1914, by the police of Police Station Civil Lines Batala, District Gurdaspur, invoking the provisions of Section 439 Cr.P.C.

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

(3.) IT is not a matter of dispute that, while deciding the bail petitions filed by Surinder Kumar @ Lovely and Kashmir Singh @ Pannu, co-accused of the petitioner, the following order was passed by this Court on February 07, 2013 in CRM No.M-2205 of 2013:-