VEER SINGH @ VEERU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS order shall dispose of Criminal Miscellaneous Nos.2098, 2486 & 3424 of 2015 praying for regular bail to the petitioners, pending trial in FIR No.33 dated July 15, 2011, under Sections 364, 302, 201, 120 -B, 148, 149 IPC, Police Station, Islamaband, District Amritsar.

(2.) THE petitioners have been nominated as accused in the present case on the basis of extra -judicial confession alleged to have been suffered by Veer Singh @ Veeru, applicant before Rakesh Kumar, telephonically who has already been examined as PW -2, whereas, Kunti, mother of the deceased has been examined as PW -1. Moreover, neither any specific overt act has been attributed to any of the petitioners nor recovery of any article has been effected from any of the petitioners which could connect them with the alleged crime.

(3.) IT would be pertinent to mention here that co -accused of the present petitioners, namely, Sikander @ Lala, Sandeep Kumar @ Bharkila, Vikram Singh @ Vipan and Munish Kumar @ Manna have already been granted concession of bail by this Court vide Annexure P - 4 and P -5. The case of the present petitioners is not on different footings than that of the persons who have been granted concession of regular bail by this Court.