SANTOKH KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is the second petition that has been filed under Sec. 439 of the Code of Criminal Procedure for grant of regular bail to the petitioner in case FIR No.82 dtd. 1/4/2021 under Ss. 302, 506, 148, 149 IPC and Ss. 25 and 27 of Arms Act, registered at Police Station Sadar Amritsar, District Police Commissionerate Amritsar.

(2.) Learned counsel for the petitioner submits that the new ground for filing the present petition is that the petitioner is in judicial custody for the last 01 year, 05 months and 08 days and out of total 31 prosecution witnesses, none has been examined so far and also on the ground that some of the co-accused have already been granted the concession of regular bail.

(3.) Learned counsel for the petitioner has relied upon order dtd. 29/6/2021 passed by this Court in CRM-M-24265-2021, vide which co- accused Labh Singh has been granted the concession of anticipatory bail.