GORAKH NATH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner prays for grant of regular bail under section 439 of the Code of Criminal Procedure, 1973 (in short 'Cr.P.C.') in FIR No. 139 dated 26.08.2017, for offence punishable under Sections 307, 436, 506, 427, 148, 149 of the Indian Penal Code (in short 'IPC'), 3 and 4 of the Explosive Substances Act, registered at Police Station City Malout, District Shri Muktsar Sahib.

(2.) Counsel for the petitioner has submitted that the petitioner is in judicial custody since 26.08.2017 and the petitioner has already been granted the concession of regular bail in another FIR No. 119 dated 25.08.2017 with similar allegations. It is further submitted that there is no direct allegations against the petitioner and no recovery is to be effected from the petitioner and more than 51 persons have been involved in the present FIR. Counsel for the petitioner has also submitted that co-accused of the petitioner namely Rohit has already been granted the concession of regular bail in CRM-M No. 47828 of 2017 vide order dated 21.12.2017.

(3.) Counsel for the State, on instructions from ASI Gursewak Singh, has not disputed the factual assertions but opposed the prayer for bail.