SANDEEP Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has filed this second petition under Sec. 439 Cr.P.C. for seeking regular bail in case FIR No.131 dtd. 19/9/2019 under Ss. 302, 201 and 34 IPC, Police Station Meharban, Ludhiana.

(2.) Notice of motion was issued. Learned State counsel appeared on behalf of the respondent-State and reply by way of affidavit of Assistant Commissioner of Police (East), Ludhiana, has been filed.

(3.) As per the version of the prosecution, on 19/9/2019, complainant Surinder Singh was going from his village to village Khasi Khurd on motorcycle, in connection with some personal work. At about 8.00 a.m., when he reached the fields of Bhupinder Singh, he spotted one dead body, lying near the electric pole, besides the said fields. After parking his motorcycle, when he went near the dead body, he saw that some unknown person/persons had committed murder of said person (deceased) by inflicting injury on his head. Blood was oozing out from the head of the dead body.