GURMIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) HEARD . Case against the petitioners under Section 302 has been taken cognizance by the trial court on the basis of a complaint. It is alleged that on 23.11.1999 Rano Bai, sister of the complainant, who was married to Gurmit Singh - petitioner No. 1, was killed by setting on fire. in proceedings under Section 174 Cr.P.C., no case was registered.

(2.) LEARNED counsel for the petitioners submits that the case is four years old and the petitioners are not likely to abscond and since it is a complaint case, there is no question of their influencing the investigation.

(3.) IN the event of arrest, these petitioners will be released on bail on their furnishing bail bonds, each, to the satisfaction of the trial court on the conditions that the petitioners will not directly or indirectly, make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the court or to any police officer; they will not interfere with the prosecution evidence directly or indirectly; they will not leave the country without the previous permission of the Court; and that they will surrender the passport, if any.