VISHAV PARTAP @ TILLU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is second petition filed under Section 439 of the Code of Criminal Procedure,1973, for grant of bail pending trial in a criminal cross case arising from DDR No. 40 dated 23.04.2016, registered under section 307/ 323/ 324/ 148/ 149 IPC (section 302/ 325 and 201 IPC 1860 added later on), FIR No. 81 dated 21.04.2016, under section 307/ 323/ 324/ 447/ 511/ 148/ 149 IPC, at Police Station DeraBassi, District SAS Nagar, Mohali.

(2.) First petition for grant of regular bail filed by the petitioner was dismissed as withdrawn, at that stage, on 02.12.2019.

(3.) The facts of the prosecution case as noticed by a Coordinate Bench while passing a detailed order are extracted as under:-