AMARJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The matter is taken up for hearing through video conference due to COVID-19 situation.

(2.) The present petition is filed against order dated 19.06.2020 whereby bail is denied by the Sessions Judge, Sri Muktsar Sahib in case FIR No. 110 dated 13.10.2018, under Sections 302/346 read with Section 34 IPC, Police Station Kotbhai.

(3.) The brief facts are that FIR was registered under Section 346 IPC on the statement of Wazir Singh son of Chand Singh. It was stated that nephew Gurbhej Singh had gone to Gurudwara Sahib and had not returned. During the investigation, the body of Gurbhej Singh was recovered from Canal and Section 302 was added later. Post-mortem was conducted and chemical examination was done. There is an allegation that there was an extra judicial confession made before Swaran Singh by the accused and that Resham Singh was an eye witness.