KULDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Vide this common order, CRM-M No.43121 of 2019 and CRM-M No.43728 of 2019 are being decided. Since both the petitions arise out of the same FIR, therefore, common facts are being noticed.

(2.) Petitioners seek grant of regular bail under Section 439Cr.P.C in case bearing FIR No.10 dated 27.01.2019, registered under Sections 302 and 34 IPC ( later on Section 34 IPC deleted and Sections 120-B and 109 IPC were added) at Police Station Cheema, District Sangrur.

(3.) The FIR was registered at the instance of Gursev Singh son of Balbir Singh with the allegations that on 26.01.2019, an information was received at his house that his brother Naib Singh has met with an accident. The complainant along with 4-5 persons went to the spot and saw his brother lying on the back of motorcycle with this head downwards. The complainant found injury marks on the body of Naib Singh. They brought the dead body to the Hospital. The FIR was registered against the unknown persons.