VIR SINGH @ VIRU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) EXTRA -judicial confession made by Joginder Singh co-accused may not bind the applicant. There is no eye-witness to the occurrence and the entire case depends upon extra-judicial confession and the statements of the two witnesses to which mention has been made in the order of the Additional Sessions Judge. No motive has been alleged against the applicant either. In my view, a case for bail as regards Vir Singh alias Viru applicant is made out. Nothing observed herein would mean any expression on the merits of the case. The applicant Vir Singh alias Viru is allowed bail subject to his furnishing security to the satisfaction of Chief Judicial Magistrate, Amritsar. Order accordingly.