SANJEEV KUMAR @ SANJU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE petitioner seeks regular bail in a case registered against him for the offences under Sections 302, 382 and 34 Indian Penal Code ("IPC" - for short).

(3.) THE petitioner filed an application for grant of bail which was dismissed by the learned Sessions Judge, Ludhiana on 23.6.2007 (Annexure P1). It was observed that as per the record, Paramjit Singh son of the complainant Wariyam Singh was killed by some unknown persons. However, during investigation an extra judicial confession was made by the petitioner Sanjeev Kumar @ Sanju and his co-accused Chandan. Moreover, the bloodstained cloth of the accused petitioner and Chandan had been recovered during investigation. Besides, the weapon of offence i.e. a 'Chhura' (knife) had been recovered from the co- accused Chandan. Accordingly, no ground for grant of bail was found. The petitioner then filed Crl. Misc. No. M-44380 of 2007 which was dismissed by this Court on 16.10.2007. Thereafter, the petitioner has filed the present petition.