STATE OF PUNJAB Vs. SUKHMINDER SINGH ALIAS MUNDRI

JUDGEMENT

(1.) STATE of Punjab has filed this petition under Section 439 (2) read with Section 482 of the Code of Criminal Procedure for can-cellation of bail granted to accused respondent Sukhminder Singh in a murder case (F. I. R. No. 81 dated 2-10-1996 under Section 302, IPC, Police Station Longowal, District Sangrur ).

(2.) THE brief facts of the case are that accused-respondent was arrested in this case on 18-10-1996. After investigation challan was filed on 9-1-1997 against the accused that is within 82 days of the date on which the accused was taken in custody. On 4-1-1997, on the request of the Investigating Officer, accused was remanded to judicial custody till 18-1-1997 when the accused appeared, copies of the challan were supplied to him.

(3.) ON 6-3-1997 accused respondent filed another application contending that regardless of the merits of the case, he is entitled to be released on bail under Section 167 (2) of the Code.