JUPINDER SINGH Vs. STATE OF U T

JUDGEMENT

(1.) Petitioner-Jupinder Singh son of Partap Singh, has preferred the instant petition for the grant of regular bail in a case registered against him, vide FIR No.580 dated 18.12.2012, on accusation of having committed an offence punishable under Section 420 IPC, by the police of Police Station Sector 39, Chandigarh, 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.