- (1.) The petitioner Raju son of Ram Singh, has directed the instant application for regular bail in a case registered against him alongwith his other main co-accused Niku Bharti, his brother Sony Bharti, Rohan and Ganga Ram, by virtue of FIR No.118 dated 2.8.2007 under sections 302 and 324 read with section 34 IPC by the Police of Police Station GRP Ludhiana, invoking the provisions of section 439 Cr.PC.
(2.) Notice of the application was issued to the State.
(3.) After hearing the learned counsel for the parties, going through the record with their valuable help and after considering the entire matter deeply, to my mind, the present petition deserves to be accepted in this context.;