BALWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The instant petition has been filed under Section 439 Cr.P.C., 1973 seeking benefit of regular bail to the petitioner pending trial in case FIR No. 228, dated 05.12.2015, under Sections 365/34 IPC (Sections 302/201/411/465/468/471/120-B/473 IPC added subsequently), registered at Police Station Shimlapuri, District Ludhiana.

(2.) Case involves the abduction of Harjinder Kaur on 04.12.2015 and whose body was subsequently found on 07.12.2015.

(3.) FIR was registered on the statement of Karnail Singh, husband of the deceased and who in turn was allegedly informed by one Baljit Singh as regards his wife having been abducted in a Wagon-R car by three unidentified assailants.