PARAMJIT SINGH ALIAS MANGAL ALIAS MANGA AND OTHERS Vs. STATE OF PUNJAB
LAWS(P&H)-2014-7-944
HIGH COURT OF PUNJAB AND HARYANA
Decided on July 17,2014

PARAMJIT SINGH ALIAS MANGAL ALIAS MANGA AND OTHERS Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

- (1.) Petitioners Paramjit Singh alias Mangal alias Manga and others have preferred the instant petition for the grant of concession of regular bail, in a case registered against them along with their other co-accused, namely, Jagpreet Singh alias Laddi alias Mota s/o Jagtar Singh, Jaskaran Singh s/o Piar Singh, Karan Kumar alias Kanni s/o Raj Kumar, Sohan Lal s/o Chaman Lal and Sakattar Singh etc., vide FIR No.205 dated 13.8.2012, on accusation of having committed the offences punishable u/ss 148, 302 and 336 read with section 149 IPC and section 25 of the Arms Act by the police of Police Station Patti, District Tarn Taran.
(2.) Notice of the petition was issued to the State.
(3.) After hearing the learned counsel for the parties, going through the record with their valuable help and considering the entire matter deeply, to my mind, the present petition for regular bail deserves to be accepted in this regard.;


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