GURINDER SINGH @ SONU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition under Section 439 Cr.P.C. seeking regular bail in a case registered against the petitioner under Sections 307, 324, 323, 148, 149 IPC (Sections 302 & 506 IPC added later) at Police Station Division No.2, Ludhiana District Ludhiana, vide FIR No.151 dated 1st December, 2010.

(2.) Learned counsel for the petitioner contends that only role attributed to the petitioner is that he was accompanying the other accused. He is in custody since 6th December, 2010 and trial of the case may take long time to conclude. Besides, three similarly placed co-accused have been granted concession of bail vide Annexures P-4 and P-5.

(3.) Learned State counsel has opposed the prayer. He submits that petitioner's involvement in the crime cannot be doubted. He, however, does not dispute the fact that certain co-accused have been granted the concession of bail.