JAGIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) HEARD. Offence alleged is under sections 302/148/149/120-B IPC and section 25 of the Arms Act. Case of the prosecution is that Satinder Pal Singh was killed by Sardool Singh, Sukhdev Singh, Resham Singh, Sukhdev Singh alias Pappu and Swaran Singh while Sawinder Singh gave a lalkara and the petitioner was over heard as saying that he will save the accused persons. Out of seven accused, who were named, four have been declared Proclaimed Offenders, namely, Sawinder Singh, Resham Singh, Sukhdev Singh alias Pappu and Swaran Singh while the petitioner and two others, namely, Sukhdev Singh and Sardool Singh are in custody. Sukhdev Singh is son of the petitioner.

(2.) COUNSEL for the petitioner says that the petitioner is 75 years of age his son is already in custody; he has not been attributed direct role in causing the death; he is in custody since 3.6.2005; he is not likely to abscond or misuse the concession of bail. Without expressing any opinion on merits, the petitioner is granted bail to the satisfaction of CJM/ Duty Magistrate, Amritsar. The petition is disposed of.