BALDEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard counsel for both the sides.

(2.) Learned counsel for the petitioner contends that the occurrence allegedly took place on 20.12.1999 though the FIR has been judged only on. 15.1.2000. He contends that there is delay of nearly 25 days, and that vogue and general allegations have been made. He also points out annexure P-2, wherein it has been stated that the deceased caught fire herself, while cooking. The learned counsel for the petitioner further contends that now the petitioner has been summoned under Sec. 319 Cr.P C. on the ground that that the appellant caught hold of the deceased from her hair while the other accused put her on fire.

(3.) In these circumstances, without meaning to express any opinion on the merits of the case, I am of the view that the petitioner is entitled to he released on bail.