PARMINDER PAL SINGH WALIA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) As is evident from the record that the earlier five petitions for regular bail, bearing CRM Nos.M-12093, 16740, 19759, 35312 and 41931 of 2013 filed by the petitioner in this very case, were dismissed as withdrawn, vide orders dated 22.4.2013, 22.5.2013, 1.7.2013, 24.10.2013 and 11.8.2014 respectively by this Court.

(2.) Now the petitioner (main accused) has preferred the instant 6th petition, for the grant of same concession of regular bail, in a case registered against him along with his other co-accused, vide FIR No.16 dated 29.2.2012 (Annexure P1), on accusation of having committed the offences punishable under sections 420, 467, 468, 471 and 120-B IPC by the police of Police Station City Banur, District Patiala.

(3.) Notice of the petition was issued to the State.