Ram Chand Gupta, J. - (1.) Crl.M. No. 1973 of 2011
(2.) APPLICATION is allowed subject to all just exceptions. Crl.M. No. M -1048 of 2011 The present petition has been filed under Section 439 Code of Criminal Procedure for grant of regular bail to the Petitioner in case FIR No. 304, dated 25.10.2009, under Sections 302/34 IPC, registered at Police Station City, Sangrur.
(3.) I have heard learned Counsel for the Petitioner and have gone through the whole record carefully, including the impugned order passed by learned Additional Sessions Judge (A), Fast Track Court, Sangrur, vide which application filed by the Petitioner for grant of regular bail has been dismissed.;