KULDEEP SINGH @ BUNTI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER Kuldeep Singh alias Bunti son of Gurmukh Singh has directed the instant petition for the grant of regular bail, in a case registered against him along with his other co-accused, namely Amrit Pal Singh, Sandeep Kumar, Sukhbir and Pamma, vide FIR No.16 dated 26.1.2011, for the commission of an offence punishable under Section 302 IPC by the police of Police Station Dakha, District Ludhiana, invoking the provisions of section 439 Cr.PC.

(2.) NOTICE of the petition was issued to the State.

(3.) WHAT cannot possibly be disputed here is that the occurrence in this case had taken place on 25.1.2011. The name of petitioner is not mentioned in the FIR. He was involved on the basis of extra judicial confession made by him before one Amar Nath on 3.5.2011 i.e. after more than three months of the occurrence. There is no other legal evidence available on record against the petitioner. It is also not a matter of dispute that Jagpal Singh, co-accused of the petitioner, has already been allowed the concession of regular bail by this Court, vide order dated 6.8.2012 passed in CRM No. M-17433 of 2012. Since Jagpal Singh, co-accused, has already been allowed the concession of regular bail, so, I see no reason not to extend the same benefit to the present petitioner under the same set of circumstances.