GURJINDER SINGH @ GORA 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, Mohinder Singh, Amrik Singh, Inderjit Singh @ Soni, Kala Singh, Harwinder Singh @ Mujhar, Tarsem Singh, Ram Sarup and others, vide FIR No.146 dated 25.09.2014, on accusation of having committed the offences punishable under Sections 307, 392, 326, 325, 323, 148, 149, 506, 120-B Penal Code and Sec. 25 of The Arms Act, by the police of Police Station Kot Isse Khan, District Moga.

(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 considering the entire matter deeply, to my mind, the present petition for regular bail deserves to be accepted in this context.