- (1.) Record perused. Having exercised his right and lost in the Court of Sessions Judge, petitioner-Bhupinder Singh son of Onkar Singh, has preferred the present petition for regular bail in a case registered against him along with his other co-accused, namely, Sunita(mother) and Ranjit Singh(brother), by means of FIR No.6 dated 02.02.2012, on accusation of having committed the offences punishable under Sections 363, 366-A and 120-B IPC, (Section 376 IPC was added later on), by the police of Police Station Sadar Nawanshahar, District S.B.S.Nagar, invoking the provisions of Section 439 Cr.P.C.
(2.) Notice of the petition was issued to the State.
(3.) Having perused the record and police-file with the help of the investigating officer and after deep consideration of the entire matter, to my mind, the present petition deserves to be accepted in this context.;