GOBIND LAL @ GOBIND RAM Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Gobind Lal @ Gobind Ram son of Assa Ram @ Assa Nand, has applied for the grant of regular bail in a case registered against him along with his other co-accused, by means of FIR No.101 dated 26.04.2013, on accusation of having committed the offences punishable under Sections 452, 323, 341, 506 and 149 IPC (the offence punishable under Section 326 IPC was added later on), by the police of Police Station Kotwali Bathinda, 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.