SEWA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Sewa Singh alias Kaili son of Balwant Singh, has directed the instant petition for the grant of regular bail, in a case registered against him along with his other main co-accused Balwant Singh, Mohan Singh and Gurdeep Singh etc., vide FIR No.200 dated 30.10.2006, on accusation of having committed the offences punishable under Sections 302, 148 and 149 IPC, by the police of Police Station Ghuman, District Gurdaspur.

(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.