SUKHWINDER SINGH @ LALA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER -Sukhwinder Singh @ Lala son of Tarsem Singh, has directed the instant petition for the grant of regular bail in a case registered against him along with his other co -accused, namely, Manbeer Singh @ Laddi, Manjit Singh @ Sonu, Wariam Singh and two other unknown persons, vide FIR No. 95 dated 25.10.2010, on accusation of having committed the offences punishable under Sections 307, 34 IPC and Sections 25 & 27 of the Arms Act, by the police of Police Station Ghanie Ke Bangar, District Gurdaspur, invoking the provisions of Section 439 Cr.P.C. Notice of the petition was issued to the State.

(2.) AFTER hearing the learned counsel for the parties, going through the record with their valuable assistance and after considering the entire matter deeply, to my mind, the present petition for regular bail deserves to be accepted in this context.

(3.) BE that as it may, the petitioner was arrested on 27.01.2012. Since then he is in judicial custody and no useful purpose would be served in further detaining him in jail. Even, since not a single witness has yet been examined by the prosecution, so, the conclusion of trial will naturally take a long time. In the light of aforesaid reasons, taking into consideration the totality of other facts and circumstances, emanating from the record, as discussed here -in -above and without commenting further anything on merits, lest it may prejudice the case of either side during the course of trial, the instant petition for regular bail is hereby accepted. The petitioner is ordered to be released on regular bail on his furnishing adequate bail bonds and surety bonds to the satisfaction of the trial Court.