KRISHAN LAL Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) KRISHAN Lal s/o Bhagwan Dass has applied for grant of regular bail in FIR No. RC -8 (S)/2003/SCB/CHG dated 9.12.2003 for offences under Sections 302, 120 -B/34 IPC registered at Police Station CBI/SCB/CHG.

(2.) AS per allegation of the prosecution Ranjit Singh was murdered by Sabdil Singh and Jasbir Singh by firing, whereas petitioner was present in the car. It is further alleged that petitioner entered into conspiracy with Sabdil Singh, Jasbir Singh, Sant Gurmeet Ram Rahim Singh Insan, Avtar Singh, Inder Sain etc. It is further alleged that petitioner was present when Sabdil Singh and Jasbir Singh threatened Ranjit Singh.

(3.) COUNSEL for the petitioner has submitted that main accused Sabdil Singh and Jasbir Singh have been allowed the concession of bail vide order dated 31.7.2013 passed by this Court in Crl.M.No.M - 38764 of 2012. He has further submitted that allegation against the petitioner is that of conspiracy. It is further argued that petitioner is in custody since 31.8.2005, i.e. for the last more than 8 years and 4 months. So, prayer has been made for grant of bail.