TARANDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Tarandeep Singh has preferred the instant petition for the grant of regular bail, in a case registered against him along with his father Sukhinder Singh Bawa, mother Sukhwinder Kaur and other relatives Dr.Rameet son of Ujjal Singh, his wife Ramandeep, Rupan Chawla, his wife Preet Kamal Kaur and Angrej Singh etc., vide FIR No.109 dated 16.04.2014 (Annexure P-22), on accusation of having committed the offences punishable under Sections 384 and 506 IPC(the offences punishable under Sections 386, 115, 120-B IPC & 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.) Having heard the learned counsel for the parties, having gone through the record with their valuable assistance and after bestowal of thoughts over the entire matter, to my mind, the present petition for regular bail deserves to be accepted, for the reasons mentioned here-inbelow, in this context.