SHAVINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Shavinder Singh son of Ujjagar Singh (father-inlaw), has applied for regular bail in a case registered against him along with his son and main accused Paramjit Singh-husband of Kulwinder Kaur (deceased), Jangir Singh and Ranjit Singh, vide FIR No.49 dated 24.02.2012, on accusation of having committed the offences punishable under Sections 302 and 201 read with Section 34 IPC, by the police of Police Station Kotwali, District Faridkot, 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.