ANGREJ SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has preferred the instant petition, for the grant of concession of pre-arrest bail, in a case registered against him and his other main co-accused, namely Kanwarharjinder Singh alias Soni and Kulwant Singh etc. vide FIR No.29 dated 20.1.2013 (Annexure P1), on accusation of having committed the offences punishable u/ss 148, 307, 336, 427, 452 and 506 read with section 149 Penal Code and Sections 25 & 27 of The Arms Act by the police of Police Station City Tarn Taran.

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

(3.) After hearing the learned counsel for the parties, going through the record with their valuable help and after deep consideration over the entire matter, to my mind, the present petition deserves to be accepted in this context.