GURPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard learned counsel for the rival parties. This is the third petition for seeking regular bail in FIR No. 111 dated 31.10.2016 under Sections 302, 148, 149, 120-B of Indian Penal Code and Sections 25, 27, 54 and 59 of Arms Act, registered at Police Station Sadar Mansa, District Mansa.

(2.) This Court did not grant bail to the petitioner in the earlier two petitions for the reason that the complainant-eye witness was not examined.

(3.) For my perusal, learned counsel for the parties have produced before me the evidence of the eye witness.