MANGA MANN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioners seek grant of regular bail by way of filing present revision petition against the orders dated 24.04.2020 passed by Additional Sessions Judge, Kapurthala and order dated 12.03.2020 passed by Principal Magistrate, Juvenile Justice Board, Kapurthala, whereby prayer for grant of regular bail was rejected in case bearing FIR No. 159 dated 20.10.2019 registered under Section 302 read with Section 34 IPC at Police Station Satnampura, District Kapurthala.

(2.) At the very outset, learned State Counsel appears in the case on account of supply of advance copy to the State and he states that he has obtained instructions on behalf of the State and is ready to argue the case on merits. With the concurrence of the Advocates, the matter is taken up for arguments.

(3.) Petitioners have been arrayed as accused on the basis of their extra judicial confession before Sucha Ram, Nambardar and Hansraj, Ex-Panch in case of blind murder of Kalanand @ Rana who was a domestic servant of the complainant Gurpreet Singh.