BALKAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) (Oral)

(2.) THIS is a petition under Section 438 Cr.P.C. for bail in a case lodged under Section 302 IPC. On behalf of the petitioner, it is pleaded that the petitioner joined investigation on various dates. The petitioner was also kept in illegal detention. Reliance has been placed on Order dated 7.7.2006 passed by this Court while dealing with Criminal Miscellaneous No.69376-M of 2005 which was filed by the petitioner. I have considered the argument of the learned counsel. Perusal of Order dated 7.7.2006 reflects that the State had informed the Court that the petitioner is wanted in the present case and infact, is absconding. It is further mentioned in the order that the case is being reinvestigated under the directions of the Court. No ground for bail is made out. Dismissed.