RACHHPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is an application seeking regular bail in case F.I.R. No. 24 dated 06.03.2010, under Sections 302/398/379/120B/148/149/201/118 of the Indian Penal Code and Section 25/27/54/59 of the Arms Act, registered at Police Station Badhni Kalan, District Moga.

(2.) LEARNED Counsel for the Petitioner has stated that as per the prosecution case, the Alto Car belonging to the Petitioner was used in the incident by the main accused Gurpreet Singh and Mandeep Singh @ Dharu. They are alleged to have reached at the spot and fired shots from their weapons towards the deceased. Learned Counsel has further stated that except the use of Alto Car belonging to the Petitioner, there is no other evidence to connect the Petitioner with the crime. He has further stated that from the evidence on record, no offence of conspiracy is made out against the Petitioner, who is in custody since 21.03.2010.