HARISH KUMAR @ KALU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner Harish Kumar @ Kalu son of Ram Raj, has directed the instant petition for the grant of regular bail, in a case registered against him along with his other main co-accused, namely, Jaspal, Bunty, Deepak, Ram Raj and Chemeli, vide FIR No.81 dated 21.03.2010, on accusation of having committed the offences punishable under Sections 148, 302, 323, 324 & 506 read with Section 149 IPC by the police of Police Station Jodhewal, District Ludhiana, 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 considering the entire matter deeply, to my mind, the present petition for regular bail deserves to be accepted in this respect.