JOGINDER PAL @ KALA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) MEHINDER SINGH SULLAR , J.(oral) Petitioner-Joginder Pal @ Kala son of Brij Lal, has preferred the instant petition for the grant of regular bail in a case registered against him along with his other co-accused, by means of FIR No.173 dated 16.09.2012, on accusation of having committed the offences punishable under Sections 307, 34, 115, 109, 120-B IPC and Sections 25 & 27 of the Arms Act, by the police of Police Station Division No.1, Jalandhar, invoking the provisions of Section 439 Cr.P.C.

(2.) NOTICE of the petition was issued to the State.

(3.) AS is evident from the record that, initially, the petitioner CRM No.M-9566 of 2013 2 was arrested in this case on 17.09.2012. During the course of investigation, he was found innocent and in the wake of police request, he was discharged from the case by the Judicial Magistrate Ist Class, by virtue of order dated 19.10.2012, Annexure P-2.