- (1.) HEARD. Offence alleged is under sections 307/34 IPC and section 25 of the Arms Act. It is not disputed that case of the petitioner is at par with coaccused Surjit Singh, who has been granted bail vide order dated 23.9.2005 in Criminal Misc. No.43616-M of 2005. Without expressing any opinion on merits, the petitioner is granted bail to the satisfaction of CJM/ Duty Magistrate, Jalandhar. The petition is disposed of.;