LAWS(P&H)-2017-10-113

KAMALJIT SINGH Vs. STATE OF PUNJAB

Decided On October 13, 2017
KAMALJIT SINGH Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) Petitioner has filed this petition under Section 439 Cr.P.C., 1973 for grant of regular bail in case FIR No. 141 dated 30.07.2017 under Sections 302 and 34 IPC, registered at Police Station Sadar Tarn Taran, District Tarn Taran.

(2.) Notice of motion.

(3.) Mr. K.S. Aulakh, Deputy Advocate General, Punjab, has put in appearance on behalf of the respondent-State and contested the petition. Mr. Dilpreet Singh Gandhi, Advocate for Mr. C.S. Bakshi, Advocate appeared on behalf of the complainant, filed Vakalatnama and also contested the petition.