RAVINDERPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Case taken up through video conferencing.

(2.) The present petition has been filed under Section 439 Cr.P.C. for the grant of regular bail in FIR No.78 dated 27.12.2015, registered under Sections 302/307/506/34 IPC and Sections 25/54/59 of the Arms Act, 1959 at Police Station Khilchain, district Amritsar.

(3.) The petitioner is being prosecuted for having caused the murder of Amritpal Singh by firing upon him with his pistol.