Mehinder Singh Sullar, J. - (1.) PETITIONER Swaran Singh son of Ajit Singh, has preferred the instant petition for the grant of concession of regular bail in a case registered against him along with his other co -accused, vide FIR No. 124 dated 13.8.2013 (Annexure P1), on accusation of having committed the offences punishable under sections 302, 201, 364, 120B IPC and 25 of the Arms Act, by the police of Police Station Sadar, Ludhiana.
(2.) NOTICE of the petition was issued to the State. After hearing the learned counsel for parties, going through the record with their valuable assistance and after deep consideration over the entire matter, to my mind, there is no merit in the present petition in this context.
(3.) EX facie, the arguments of learned counsel that petitioner has been falsely implicated by the complainant in this case and since there is no cogent evidence on record against him, so, he is entitled to the concession of regular bail, are not only devoid of merit but misplaced as well.;