MUNISH KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is application No.3 filed by the petitioner under Section 439 of the Code of Criminal Procedure, 1973 for grant of concession of regular bail to the petitioner in cross case vide DDR No.40, dated 22.04.2016, registered under Sections 307 / 323 / 324 / 148 / 149 IPC, 1860 ( Sections 302 / 325 and 201 IPC added later on) in FIR No.81, dated 21.04.2016 registered under Sections 307 / 323 / 324 / 447 / 511 / 148 / 149 IPC, at Police Station Dera Bassi, District SAS Nagar (Mohali).

(2.) Facts of the prosecution case as noticed by the Coordinate Bench while passing a detailed order are extracted as under:-

(3.) Petitioner-Munish Kumar is in custody since 24.05.2016. Co-accused, namely, Tarun Kumar @ Tarun Partap, Gulab Singh and Charan Singh have already been granted concession of bail vide orders dated 21.05.2019 and 19.08.2019 (Annexure P-11 and P-12).