RANJODH SINGH @ BHOLA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) ACCUSED Ranjodh Singh @ Bhola has filed this petition for bail in case FIR No. 9 dated 26.1.2012 under section 382 IPC and section 307 IPC added later on, registered at Police Station Raikot, District Ludhiana.

(2.) I have heard counsel for the parties and perused the case file.

(3.) COUNSEL for the petitioner contended that petitioner's brother Beer Singh @ Heera had died in police custody of Police Station Barnala under mysterious circumstances on 8.1.2012 and therefore, due to enmity, police of the said Police Station falsely implicated the petitioner in this case although the said Police Station had no territorial jurisdiction over the case and therefore, subsequently transferred the case to concerned Police Station Raikot of District Ludhiana. An inquiry into the said death is being held by the learned Chief Judicial Magistrate, Barnala pursuant to order of this Court.