JYOTI @ JASVIR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Jyoti @ Jasvir son of Ramesh Chand, has preferred the instant petition for the grant of regular bail in a case registered against him along with his other co-accused, namely, Tejinder Singh, Taranjit Singh, Rajinder Singh, Kulwant Singh and others, by means of FIR No.203 dated 18.09.2008, on accusation of having committed the offences punishable under Sections 307, 323 & 148 read with Section 149 IPC (the offences punishable under Section 302 & Section 25 of the Arms Act, were later on added), by the police of Police Station Shimlapuri, 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.