SUKHBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Sukhbir Singh son of Budh Singh, has directed the instant petition for the grant of regular bail in a case registered against him along with his other co-accused, namely, Jagpal Singh & Kuldeep Singh @ Bunti and others, by virtue of FIR No.16 dated 26.01.2011, on accusation of having committed an offence punishable under Section 302 IPC, by the police of Police Station Dakha, District Ludhiana, 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.