- (1.) The petitioner 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, namely, Charanjit Singh, Manpreet Singh, Ravinder Kaur @ Lovely and Rohit Jain etc., vide FIR No.13 dated 19.01.2013, on accusation of having committed the offences punishable under Sections 419, 420, 465, 467, 468, 471, 380 and 120-B IPC, by the police of Police Station Division No.5, Civil Lines, Ludhiana.
(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 assistance and deep consideration of the entire matter, to my mind, the present petition for regular bail deserves to be accepted in this context.;