SHAM LAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order will dispose of Criminal Misc. Nos.7864-M and 9008-M of 2006. Heard.

(2.) Offence alleged is under sections 376/364/365/366-A/344/218/ 506/509 IPC, section 25 of the Arms Act and sections 8/9/13 of P.C. Act. It is not disputed that cases of petitioners Sham Lal and Gurbachan Singh are at par with Ramgir co-accused, who has been granted bail vide order dated 9.2.2006 in Criminal Misc. No.341-M of 2006.

(3.) In view of above, without expressing any opinion on merits, the petitioners are granted bail to the satisfaction of CJM/ Duty Magistrate, Ropar. The petitions are disposed of.