HARMINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Inspector Harminder Singh son of Raghbir Singh, has preferred the instant petition for the grant of regular bail in a case registered against him, vide FIR No.46 dated 13.05.2013, on accusation of having committed the offences punishable under Sections 167 and 342 IPC (the offences punishable under Sections 195, 220, 466, 469 and 471 IPC, were later on added), by the police of Police Station Raja Sansi, District Amritsar (Rural), 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.