JAGJIT SINGH AND OTHERS 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 FIR No. 104 dated 23.9.2009 under Sections 302, 323, 148, 149 of the Indian Penal Code registered at Police Station Bhiki District Mansa. Learned counsel for the petitioners has submitted that the material witnesses have not supported the prosecution case during trial.

(2.) Learned State counsel, who is assisted by ASI Jaswant Singh, has not disputed the said statement of the learned counsel for the petitioners.

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