GAURAV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in these petitions is for grant of regular bail to the petitioners namely Gaurav Singh @ Sawan @ Golu, Ravi Kumar and Abinesh Kumar @ Bunny, under Sec. 439 of the Code of Criminal Procedure (in short 'Cr.P.C.') in FIR No.0125 dtd. 26/7/2016, for offence punishable under Ss. 302, 307, 148, 149, of the Indian Penal Code, 1860 (in short 'IPC') and 25 of the Arms Act (Ss. 380, 450, 411 IPC added later and Sec. 307 IPC stands deleted) registered at Police Station Sadar Amritsar, District Amritsar.

(2.) Learned State counsel has filed the custody certificate, which is taken on record. He has not disputed the custody. However, he submits that it may be on account of lockdown in Covid-19 epidemic, the complainant is not able to appear in the case to depose for his cross- examination, but the petitioner was a member of unlawful assembly and two deaths have been caused in the case.

(3.) I have heard learned counsel for the parties.