SUKHDEV SINGH @ BAJU, Vs. STATE OF PUNJAB

JUDGEMENT

(1.) VIDE this order, I intend to dispose of Crl.M. Nos. M -6701 of 2009, M - 7026 of 2009, M - 7386 of 2009 and M -6322 of 2009, as all these petitions arise out of FIR No. 214 dated 9.10.2008, initially registered under Sections 392, 394, 323, 324 IPC and later on added Sections 397, 201, 120 -B IPC, at Police Station Phillaur, District Jalandhar.

(2.) THE law was set in motion on recording the statement of Bhavesh Shah s/o Naveen Shah, r/o Maya Building 3rd Boewara, Gurlal Wara, P.S. V.P. Road, West Bombay, who has stated as under:

(3.) SO far as, Gurdhian Singh -applicant is concerned, one pant and one shirt - allegedly of the complainant and one base ball bat was recovered from him. From the accused -Sukhdev Singh @ Baju, mobile phone, base ball bat and one T -shirt - allegedly of the complainant, was recovered. Their confessional statement that they have participated in the occurrence can be appreciated during the course of trial. In the statement of the complainant, it is not mentioned that persons other than three accused, namely, Ashok Kumar, Suresh Kumar and Mohd. Meharban, have actually participated in the robbery. These two accused are in custody for the last so many months. Similarly, situated accused, Mohit Sharma has also been allowed the concession of bail.