SANDEEP KUMAR GUPTA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is an appli-cation for regular bail filed under Section 439 of Cr. P.C. in FIR No.21 dated 12.02.2009, under Section 306 IPC, registered at Police Sta-tion Dera Bassi, District SAS Nagar, Mohali.

(2.) I have heard learned counsel for the par-ties and gone through the record.

(3.) It has been argued by the learned counsel for the petitioner that petitioner has been con-tinuing in custody since 16.02.2010 and that only five witnesses have been examined so far out of twenty five and hence, trial is not likely to be concluded in near future. It is further con-tended that even some of the witnesses who have been examined, have not supported the prosecution version. It is further contended that even as per the allegation in the complaint, no offence under Section 306 IPC is made out against the petitioner- accused. He has also placed reliance upon a judgment rendered by Hon'ble Apex Court in Sohan Raj Sharma v. State of Haryana.,2008 2 RCR(Cri) 210.