MANPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS order shall dispose of two petitions namely, CRM -M -20446 of 2011 titled as "Manpreet Singh Versus State of Punjab" and CRM -M -20566 of 2011 titled as "Dalveer Singh @ Preet Versus State of Punjab" as in both the petitions the petitioners have prayed for bail in a pending trial case registered vide FIR No. 38 dated 18.7.2010 under Sections 307, 452, 427/34 of the Indian Penal Code, 1860 (for short 'IPC') at Police Station Canal Colony, District Bhatinda.

(2.) IT is submitted by both the learned counsel for the petitioners that the petitioners are in custody since 17.7.2010 and material witnesses of the prosecution namely, Dr. Satish Kumar (PW1) and Seema Rani (PW2) have already been examined. It is further submitted that the trial is not making any headway as proclaimed offender proceedings are going on in respect of Vijay Kumar, who was summoned on an application filed under Section 319 of the Cr.P.C. by the prosecution.

(3.) BOTH the learned counsel for the petitioners, on instructions received from their clients, stated that neither the petitioners are previous convict nor any other case is pending against them.