KULWANT SINGH @ SODHI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Kulwant Singh @ Sodhi son of Mohinder Singh, claiming himself to be a juvenile, has preferred the instant petition for the grant of regular bail in a case registered against him along with his other co-accused, namely, Rakesh Kumar, vide FIR No.185 dated 10.11.2012, on accusation of having committed the offences punishable under Sections 302, 364 and 34 IPC, by the police of Police Station Shahkot, District Jalandhar, 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.