JATINDERPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition is filed under Section 439 Cr.P.C. seeking grant of regular bail in FIR No.43 dated 19.8.2018 registered under Sections 302, 201, 34 of IPC at Police Station City Morinda, District Rupnagar.

(2.) The petitioner is brother-in-law of the deceased. The entire family i.e. wife, minor son and the present petitioner, being the brother of the wife of the deceased has been enroped, whereas, dead body has not been recovered till date and the only evidence is the extra judicial confession.

(3.) In view of the above, the present petition is allowed and the petitioner is released on bail to the satisfaction of the concerned Chief Judicial Magistrate/Duty Magistrate.