BALJIT SINGH @ BALI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order disposes of both the afore-mentioned petitions filed under Section 439 of Code of Criminal Procedure for grant of regular bail to the petitioners in case FIR No.21 dated 27.03.2010 under Sections 302, 397 read with Section 34 of Indian Penal Code and Section 25 of Arms Act, 1959 registered at Police Station Hazipur, District Hoshiarpur.

(2.) I have heard learned counsel for the parties and have gone through the whole record including the impugned orders passed by learned Addl. Sessions Judge, Hoshiarpur, dismissing the bail applications filed on behalf of the petitioners.

(3.) Briefly stated, it is a case of cold blooded murder during day time. On 27.03.2010, deceased Narinder Singh was coming in Alto car No.PB54-C-3007. At about 2.45 PM, his car was intercepted by two persons riding on a motorcycle. Gun shots were fired and the Alto car bearing No.PB54-C-3007 was taken away and a sum of Rs. 1,88,000 was also taken away by them which was kept in a suitcase (Attachi) lying in the said car.