GURDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) These are petitions seeking release of the petitioner(s) on regular bail under Section 439 Cr.P.C, in case FIR No.99 dated 15.10.2018, under Sections 302, 307, 323, 201, 148, and 149 of the IPC and Sections 25 and 27 of Arms Act, 1959, registered at Police Station Bhadaur, District Barnala.

(2.) Gurdeep Singh who is the petitioner in CRM-M-8319-2019 has by now remained in detention for almost 2 years since 15.10.2018 whereas Gurjant Singh and Nazam Singh @ Nazzi, who are the petitioners in CRMM-10477-2020 have remained in detention for almost an identical period since their arrest on 18.08.2018.

(3.) Learned Counsel for both sets of petitioners have drawn attention to the fact that no fatal injuries are imputed to them on the deceased-Happy Singh and Jagdeep Singh.