VIPAN KUMAR @ JATINDER KHURANA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed by petitioner-Vipan Kumar @ Jatinder Khurana, under Sec. 439 Cr.P.C., 1973 for grant of regular bail in case FIR No. 47 dtd. 7/4/2016 registered under Ss. 302, 506, 148, 149 IPC and Sec. 25 of the Arms Act (Sec. 323 IPC and Sec. 27 of the Arms Act added later on) at Police Station Dugri, District Ludhiana.

(2.) Learned counsel for the petitioner contends that though the petitioner was named in the FIR, but no role has been attributed to him. His co-accused, namely Mandeep Kumar Sharma, has already been granted bail by this Court vide order dtd. 17/5/2017 passed in CRM-M-14612-2017. The role attributed to the petitioner is akin to that of his co-accused Mandeep Kumar Sharma and thus, treating the case of the petitioner on the same parity, he be released on bail.

(3.) On the other hand, learned State counsel vehemently opposed the submissions made by learned counsel for the petitioner.