JATINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In compliance of order dtd. 8/5/2024, a short affidavit filed on behalf of the respondent-State in the Court today is taken on record.

(2.) The present petition has been filed under Sec. 439 Cr.P.C. for the grant of regular bail to the petitioner in respect of FIR No. 164 dtd. 2/10/2022 registered under Ss. 222, 224, 225-A and 120-B of the IPC (Ss. 212 and 216 of the IPC and Ss. 25/54/59 of the Arms Act, 1959 added later on) at Police Station City-I Mansa, District Mansa.

(3.) Learned counsel for the petitioner submits that the only allegation alleged against the petitioner is that the petitioner helped one Deepak, who was involved in FIR No.218 dtd. 22/8/2019 registered under Ss. 302 and 34 of the IPC at Police Station Sardulgarh, District Mansa, after escaping from the custody of police. Learned counsel for the petitioner further submits that along with the petitioner the brother of the said Deepak namely, Chirag and Bittu were also made co-accused and the co-accused Bittu, against whom the same allegations have been alleged, has already been granted the concession of regular bail by this Court while passing order in CRM-M-49138-2023 on 4/10/2023 hence, the petitioner be also extended the said benefit of regular bail as being granted to the similarly situated co-accused namely, Bittu.