SUKHDEV SINGH @ BHOLA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner Sukhdev Singh @ Bhola son of Mangat 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, Lakhvir Singh, Paramjit Singh (sons-in-law), Kaka Singh and Mola Singh, by way of FIR No.89 dated 25.5.2012 (Annexure P1), on accusation of having committed the offences punishable under sections 148, 307, 323 and 506 read with section 149 IPC (the offences u/ss 302 and 120-B IPC were lateron added) by the police of Police Station Sadar Patiala, invoking the provisions of section 439 Cr.PC.

(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 over the entire matter, to my mind, the present petition for regular bail deserves to be accepted in this context.