KAMAL KISHORE Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present petition has been filed under Section 439 Cr.P.C for grant of regular bail to the petitioner in case FIR No.374 dated 28.09.2009 under Sections 302/120-B/176/148/149 IPC and Sections 25, 27, 54 and 59 of the Arms Act registered at Police Station Division No.6, Jalandhar.

(2.) LEARNED counsel for the petitioner submits that it was a case of blind murder as the dead body was found outside the Hotel Country Inn at Jalandhar and after recovery of dead body, the said FIR was registered. Learned counsel also submits that the petitioner has been implicated in the case on the basis of extra judicial confession made before one Paramjit Singh. Learned counsel also submits that co-accused of the petitioner namely Vipan Kumar has been granted regular bail by this Court vide Criminal Misc. No.M-11610 of 2013.

(3.) I have perused the order of Hon'ble the Supreme Court in Special Leave to Appeal which is available on the file of the State and the same is reproduced hereunder :-