KASHMIRI LAL & ANR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioners Kashmiri Lal son of Kartar Ram and Balkar Singh son of Baloch Singh have preferred the instant petition for the grant of regular bail, in a case registered against them along with their other co-accused, by means of FIR No.140 dated 20.11.2012 (Annexure P1), for the commission of offences punishable under sections 379, 411, 420, 468, 470, 471, 472, 473, 474 and 120-B IPC by the police of Police Station Sri Hargobindpur, District Gurdaspur, invoking the provisions of section 438 Cr.PC.

(2.) Concisely, the prosecution claimed that on 20.11.2012, complainant Balram Kumar son of Satpal lodged a report with the police that accused Kulwinder Singh, Balwinder Singh, Bikramjit Singh and petitioners Kashmiri Lal & Balkar Singh, have stolen his TATA Sumo vehicle, bearing registration No.PB-07-F-6545 from the premises of Lucky Resorts. The matter was reported to the police, on the basis of which, the present case was registered against the accused in the manner depicted here-in-above.

(3.) Notice of the petition was issued to the State.