RANJEET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Sec. 439 Cr.P.C. for grant of regular bail to the petitioner in case F.I.R. No.120 dtd. 18/8/2017 registered under Ss. 302, 201, 384, 365, 506 and 34 of IPC at Police Station Dialpura, District Bathinda.

(2.) Counsel for the petitioner, inter-alia, relies upon the order dtd. 25/8/2020 passed in CRM-M-10694-2020 titled as "Kamaljot Singh @ Kamal vs. State of Punjab" whereby the co-accused, namely, Kamaljot Singh @ Kamal has been granted concession of regular bail by this Court and claims parity.

(3.) Learned counsel further submits that one Dr. Shilekh Mittal, Professor, Department of Forensic Medicines, GGS Medical College, Faridkot, who is part of the Board which conducted postmortem examination on the body of the deceased has been examined as PW-8 in this case. He stated that: