PAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) HEARD . The only evidence collected against the petitioner is an extra -judicial confession alleged to have been made by him after about 20 days of the occurrence before one Nachhattar Singh of village Moran Wali in District Faridkot who is a close relative of the complainant and recovery of blood stained clothes. The petitioner is in custody for the last one year and nine months and still an enquiry is being held with respect to the age of the petitioner. In these circumstances I allow this petition and direct that the petitioner be released on bail on his furnishing personal bond and two sureties to the satisfaction of Chief Judicial Magistrate. Petition allowed.