GURDEEP SINGH Vs. U T CHANDIGARH

JUDGEMENT

(1.) This is second petition, filed under Section 439 Cr.P.C., for grant of regular bail to the petitioner pending trial in a criminal case arising from FIR No. 91 dated 12.04.2018, registered under Section 365 IPC (Section 302, 201 & 34 IPC were added lateron), at Police Station Maloya, Chandigarh.

(2.) Neeta Dogra registered this FIR while informing the police that her husband has been kidnapped. Subsequently, her husband-late Mohammad Ali was found to have been murdered.

(3.) The petitioner is facing the trial of the case. The first application, filed by the petitioner, was dismissed on 14.11.2019 by a detailed order.