JASPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Reply by way of affidavit of Sucha Singh, PPS, Deputy Superintendent of Police, PBI-NDPS cum Narcotics, Amritsar-Rural on behalf of the respondent-State has been filed in CRM-M-29698-2023. The same is taken on record.

(2.) By way of these five petitions under Sec. 439 Cr.P.C., the petitioners are seeking regular bail in FIR No.72 dtd. 13/4/2023, registered for the offences punishable under Ss. 336/506/148/149 of IPC and Ss. 25/27 of Arms Act (Sec. 307 of IPC added later on) at Police Station Jandiala, District Amritsar.

(3.) As per the contents of the FIR, allegations are as under:-