TASWAR ALI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present petition filed under Section 439 Cr.P.C. is for grant of bail to the petitioner in case FIR No. 74, dated 21.4.2011, under Sections 302, 307, 148, 149 IPC, registered at Police Station City Khanna, District Khanna. I have heard learned counsel for the petitioner and have gone through the whole record carefully, including the impugned order passed by learned Additional Sessions Judge, Ludhiana, vide which application filed on behalf of the present petitioner for bail was dismissed.

(2.) THIS is second petition for bail filed on behalf of the petitioner -accused. His earlier petition for bail was got dismissed as withdrawn vide order dated 25.2.2012 passed in Crl.M. No. M -2920 of 2012.

(3.) HENCE , in view of serious allegations against petitioner -accused, he is not entitled for bail. Without expressing any opinion on the merits of the case, the present petition filed by petitioner -Taswar Ali for grant of bail is, hereby, dismissed being devoid of any merit.