JASPAL SINGH @ PALI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Jaspal Singh @ Pali son of Charan Singh, has preferred the instant petition for the grant of regular bail in a case registered against him along with his other co-accused, namely, Baldev Singh and Bhupinder Singh, by means of FIR No.91 dated 28.06.2012, on accusation of having committed the offences punishable under Sections 302, 307, 506, 148, 149 IPC and Sections 25 & 27 of the Arms Act, by the police of Police Station Mukerian, District Hoshiarpur, 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 assistance and after deep consideration of the entire matter, to my mind, the present petition for regular bail deserves to be accepted in this context.