JARNAIL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner has preferred the instant petition for the grant of concession of regular bail, in a case registered against him along with his other co -accused, namely, Bikar Singh son of Sulakhan Singh, Sukhwinder Singh son of Channan Singh and other main co -accused, vide FIR No.43 dated 15.03.2013, on accusation of having committed the offences punishable under Sections 302, 307, 148, 149 IPC read with Sections 25 & 27 of The Arms Act, by the police of Police Station Bhikhiwind, District Tarn Taran.

(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 in this context.