GURDIAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner- Gurdial Singh son of Fauja Singh, has preferred the instant petition for the grant of regular bail in a case registered against him along with his son and main accused Surjit Singh @ Jitta, vide FIR No.18 dated 10.03.2013, on accusation of having committed the offences punishable under Sections 363 and 366 read with Section 120-B IPC (the offence punishable under Section 376 IPC was later on added), by the police of Police Station Fattu Dhinga, Kapurthala, 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 help and after deep consideration of the entire matter, to my mind, the present petition for regular bail deserves to be accepted in this context.