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Judgment
3 paragraphs · 116 wordsAlok Singh, J.—This is an application seeking regular bail in case FIR No. 32 dated 11.5.2010 under Sections 307/452/324/323/148/149 IPC and Sections 25/27/54/59 of Arms Act, P.S. Dera Baba Nanak, Police District Batala, District Gurdaspur.
Both the learned Counsel for the parties have fairly stated that this Court in CRM-M No. 37034 of 2010 has granted bail of Karandeep Singh @ Karan vide order dated 11.2.2011 and Petitioner is similarly situated as Karandeep Singh is.
Considering totality of the facts and circumstances of the case, relying on the principle of parity, present petition is allowed. The Petitioner is directed to be released on bail during the trial to the satisfaction of the trial Court.