SARABJEET SINGH @ GAGAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Sarabjeet Singh @ Gagan son of Surinder Singh, has preferred the instant petition for the grant of regular bail, in a case registered against him along with his friend Tarandeep Singh(son-in-law of the complainant), his parents and other relatives, vide FIR No.109 dated 16.04.2014(Annexure P-17), for the commission of offences punishable under Sections 384 and 506 IPC (the offences punishable under Sections 386, 115, 120-B IPC and Sections 25 & 27 of The Arms Act were added later on), by the police of Police Station Sadar, Ferozepur.

(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 considering the entire matter deeply, to my mind, the present petition for regular bail deserves to be accepted in this context.