VEER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner seeks pre-arrest bail in a case registered against him for the offences under Sections 307, 148 and 149 IPC and Sections 25 and 27 of the Arms Act registered at Police Station Sidhwan Bet, Police District Rural Ludhiana.

(2.) The allegation against the petitioner is that he was driver of the car in which some of the co-accused went to the spot. No overt act is attributed to the petitioner in the incident that occurred on 19.6.2009. Learned counsel for the State, on instructions from SI Bawa Singh, Police Station Sidhwan Bet, Police District Rural Ludhiana, has submitted that the petitioner has joined the investigation and his custody is not required for the purpose of investigation.

(3.) In the circumstances, interim bail granted on 12.8.2009 is made absolute.