LAKHVIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) All cases listed today have been taken up for hearing by way of video conferencing because of the situation existing due to the COVID-19 pandemic.

(2.) This petition has been filed under the provisions of Section 439 of the Cr.P.C., seeking 'regular bail' for the petitioner in case FIR no. 137, dated 22.05.2019, registered at Police Station Dhrui, District Sangur, for the alleged commission of offences punishable under Sections 365 and 342 read with Section 34 of the IPC.

(3.) Learned counsel for the petitioner submits that even as per the FIR, the active role is actually attributed to two persons, i.e. Raju Khalsa and @ Pal Singh and further, that the petitioner has been in custody for more than one year and three months now, with even the charges not framed by the trial court so far.