BAJINDER SINGH @ JINDER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Section 439 of the Code of Criminal Procedure for grant of regular bail in case FIR No. 126 dated 28.6.2008, under Sections 302/ 447 of the Indian Penal Code and Sections 25 and 27 of the Arms Act, 1959 registered at Police Station Mandi Gobindgarh District Fatehgarh Sahib.

(2.) Learned counsel for the petitioner has submitted that the material witnesses have not supported the prosecution case. Learned State counsel, who is assisted by ASI Davinderpal Singh, has not converted the said fact.

(3.) Accordingly, without expressing any opinion on the merits of the case, this petition is allowed. The petitioner is ordered to be admitted to bail subject to the satisfaction of Chief Judicial Magistrate/ Duty Magistrate Fatehgarh Sahib.