BALWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Learned counsel for the petitioner has argued that Warrant Officer has visited the CIA Staff, B.S. Wala, District Sangrur on 2.12.2010 at about 7.30 PM and has found the petitioner - accused in lock up. Learned counsel has further stated that on the same date i.e. 2.12.2010, an FIR was said to be lodged at about 17.10 hours about the murder of Darshan Singh, which allegedly took place about 7/8 years ago naming the present petitioner therein. Learned counsel has further vehemently argued that there is no eye witness of the alleged murder and undue delay of 7/8 years in lodging the FIR has not been explained properly.

(2.) Learned Assistant Advocate General, Punjab on the instructions of SI Pushpinder Singh stated that it correct that FIR in question has been registered after almost eight years from the date of death of Darshan Singh.

(3.) Considering totality of the facts and circumstances of the case, present petition is allowed. The petitioner is directed to be released on bail during the trial to the satisfaction of the trial Court.