KASHMIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Case is taken up for hearing through video conferencing due to pandemic of COVID-19.

(2.) This is the first application filed under Section 439 of the Cr.P.C. for grant of bail to the petitioners pending trial in case FIR registered under Sections 302 and 34 of the IPC.

(3.) Learned counsel for the petitioners contends that initially the petitioners were not named in the FIR. Their names figured for the first time in the supplementary statement of the complainant. PW1- Devinder Singh who is brother of the deceased Gurpreet Kaur, turned hostile. He stated on oath that the petitioners were his maternal uncles and they had not murdered their sister- Gurpreet Kaur.