BHUPINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The allegations against the petitioner-Bhupinder Singh in this regular bail application under Section 439 Cr.P.C are that accused/petitioner on 18.1.2015 committed murder of Sukhpal Singh by firing from his licenced .32 bore revolver.

(2.) The contention of the learned counsel for the petitioner that it was a case of accidental incident and that neither any intention nor any knowledge can be attributed to the petitioner in the commission of offence and has placed reliance on CRM-M-42266 of 2013 Sham Sunder v. State of Punjab, CRM-M-6197 of 2017 Baljeet v. State of Haryana, CRM-M-36689 of 2017 Amrit Pal Singh v. State of Punjab, CRM-M-4187 of 2017 Vikrant @ Vicky and another v. State of Haryana, CRM-M- 18355 of 2015 Bhupinder v. State of Haryana and CRM-M-7482 of 2015 Harminder Singh @ Khasa v. State of Punjab.

(3.) Learned State counsel assisted by learned counsel for the complainant have sought to bring that it was a case of an eye-witness account and that the trial is underway and that the cross-examination of material witnesses is being deferred intentionally by the petitioner and that there is every likelihood that if allowed bail the petitioner would intimidate the witnesses.