RAVINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner apprehending arrest for committing murder, in the FIR captioned above, on the allegations that on April 2, 2011, he, along with accomplices, attacked Jagwinder Singh, and such injuries led to his death, and after that, the petitioner absconded, had come up before this Court under Sec. 439 CrPC, with prayer for interim bail because in the trial, only two persons namely Rajbir Singh and Raghbinder Singh were convicted, and other accused were acquitted, and the allegations against petitioner would make his case on parity with acquitted persons.

(2.) In paragraph 15 of the bail petition, the accused declares that he has no criminal antecedents.

(3.) Petitioner's counsel argued that the custodial investigation would serve no purpose whatsoever, and the pre-trial incarceration would cause an irreversible injustice to the petitioner and family.