BAJ SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner has been arrested in connection with F.I.R. No. 7 dated 20.1.1996, under Sections 302/201/364/148/149 and 120-B of the Indian Penal Code and has given this application for being released on bail.

(2.) I have heard learned counsel for the petitioner and learned Assistant Advocate General, Punjab for the State.

(3.) LEARNED AAG has produced translated version of the statements of Tirlok Singh son of Dhana Singh, and Baj Singh son of Jagtar Singh, and copies of farad inkashaf, farad recovery of dead body, farad inkashaf watch and farad recovery of watch.