BHUPINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is an application for bail by the petitioner who has been arrested in connection with FIR 10, dated 21.2.1996 for the offences under Sections 302/34/380/411 IPC.

(2.) I have heard the learned Advocate for the petitioner and the learned AAG, Punjab. The learned Advocate for the petitioner has argued that the only offence against the petitioner involving him in the alleged incident is that of extra judicial confession before one Atma Singh son of Duta Singh Jat resident of Churian Mutlaka and the discovery of the revolver.

(3.) IF the statement of Atma Singh is to be seen, it is apparent from it that Atma Singh is on visiting terms with the police and he has stated that the petitioner may not be tortured and that he is prepared to tell the truth. That means that the statement made before this witness cannot, at this stage, be said to be without any inducement.