GURINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of the aforesaid two petitions under Section 439 Cr.P.C. for grant of regular bail filed by petitioners Gurinder Singh @ Harry and Gurdev Singh @ Gabbar, as the same have arisen from common FIR No.225 dated 09.07.2018 under Sections 365, 376 and 380 IPC (Section 376-D and 120-B IPC added later on) registered at Police Station Dakha, District Ludhiana Rural.

(2.) However, for convenience and clarity, the detailed order is being passed in CRM-M-1001 of 2020 titled as Gurinder Singh @ Harry Versus State of Punjab.

(3.) Learned counsel for petitioners have argued that petitioner Gurinder Singh @ Harry is in custody since 17.03.2019 and petitioner Gurdev Singh @ Gabbar is in custody since 18.03.2019. The prosecutrix has been examined in the case and the DNA report does not match with the petitioners. As against total 18 witnesses cited by the prosecution, only 1 witness i.e. the prosecutrix has been examined in the case so far and in this manner, conclusion of trial would take long time.