SANDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is second petition for grant of bail pending trial in a criminal case arising from FIR No.220 dated 07.07.2018 registered under Sections 459, 460, 380 (later on added Sections 302, 411, 120-B IPC) at Police Station Dakha, District Ludhiana (Rural).

(2.) The first application was dismissed as withdrawn on 11.07.2019. As per case of the prosecution, three clean shaven persons entered the house of the first informant and Boria gave blow on the head of the deceased-Sangeeta with iron daah (cutter) while looting certain jewelry items.

(3.) Learned counsel for the petitioner contends that the petitioner is in custody since 17.07.2018 and he is sought to be falsely implicated on the statement of Sudhir Rajak, the deceased's husband on the basis of suspicion. He further submits that the prosecution has not collected any material evidence to connect the petitioner with the offence. He further submits that no Test Identification Parade has been carried.