SHEHBAZ SINGH @ SHAHU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The instant petition has been preferred under Section 439 Cr.P.C. seeking bail in FIR No.34 dated 06.03.2014, registered under Sections 302, 482, 120-B and 148 read with Section 149 of the Indian Penal Code and Sections 25 and 27 of the Arms Act, at P.S. Model Town, Hoshiarpur.

(2.) This is the fifth bail petition moved by the petitioner under Section 439 Cr.P.C.

(3.) Contends that the petitioner is not named in the FIR. The trial is not progressing as the prosecution has been seeking adjournments on one ground or the other as reflected in the zimni orders (Annexure P-6). Further states that the petitioner has been implicated on the basis of confessional statement (Annexure P-5) that he had made phone call to co-accused. Beyond the recovery of a mobile phone, there is no material on record to connect the petitioner with the alleged crime. The nodal officer from the telecom company was examined as PW10, who has deposed that the mobile phone number in question was issued in the name of one Baljit Kaur w/o Iqbal Singh. The petitioner is not involved in any other FIR. He is in custody since 17.04.2014.