LAKHWINDER SINGH @ LAKHA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition filed under Section 439 Cr.P.C. is for grant of regular bail to petitioner Lakhwinder Singh @ Lakha son of Dalbir Singh, resident of village Kamoke, Police Station Beas, Tehsil Baba Bakala, District Amritsar in case FIR No.175 dated 10.7.2014 under Sections 302, 324 and 120 -B IPC registered at Police Station Beas, Amritsar Rural, District Amritsar.

(2.) Learned counsel for the petitioner contends that a bare perusal of the FIR shows that name of the petitioner does not figure in it. He refers to the statement of complainant Dalbir Kaur, who appeared before the trial Court as PW2 and submits that even in her statement made before the trial Court on 15.12.2014, she has not named the petitioner. In this regard, he refers to the statement of Dalbir Kaur (PW2), which reads as under:

(3.) Learned counsel for the petitioner further submits that even Bachhittar Singh, who was stated to be an eye -witness has also not named the petitioner in his statement while appearing as PW3 before the trial Court. He also refers to the statement of Bachhittar Singh (PW3) which reads as under: