GURDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition is for grant of regular bail to the petitioner under Section 439 of the Code of Criminal Procedure (in short 'Cr.P.C.') in FIR No.57 dated 03.05.2018, for offence punishable under Sections 304-A, 427 of the Indian Penal Code, 1860 (in short 'IPC') (Sections 302, 34, 201 IPC added later) registered at Police Station Lehra, District Sangrur.

(2.) Counsel for the petitioner has relied upon the order dated 09.07.2019 passed in CRM-M No.27904 of 2019, vide which the co-accused of the petitioner namely Satgur Singh, was granted the concession of regular bail, by passing the following order:-

(3.) Counsel for the petitioner has further submitted that the allegations against the petitioner are identical in nature. It is further submitted that the medical evidence do no support the allegation of the prosecution that the deceased Amandeep Singh @ Amar Singh was given axe blow, which resulted into his death.