JAGROOP SINGH Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) Crl. Misc. No. 31868 of 2015.

(2.) THIS application has been filed for placing on record the reply filed on behalf of respondent No. 2. Application is allowed and reply filed on behalf of respondent No. 2 is taken on record. Crl. Misc. No. M -26972 of 2015

(3.) THE present petition has been filed under Section 439(2) Cr.P.C. for cancellation of regular bail granted to respondent No. 2 in case FIR No. 38 dated 15.5.2013 registered under Sections 302, 148, 149, 120 -B IPC, Sections 25, 54 of Arms Act and Sections 449 and 201 of IPC (added later on) at Police Station Tapa, District Barnala.