BHAGWAN SINGH @BHAGGI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER -Bhagwan Singh alias Bhaggi applied to this Court earlier in Crl. Misc. No. 13728-M-of 1999 for bail under Section 439 Cr.P.C. (in F.I.R. No. 177 dated 22.6.1994 registered at Police Station Sadar Ferozepur, under Sections 302, 353, 34 IPC). The allegation against him is that he along with his co-accused was distilling illicit liquor and a party consisting of police and Excise officials raided the place. It is further alleged that one of raiding party members by name Badloo was picked up by the petitioner and his co-accused, thrown into the river and killed.

(2.) THIS Court by its order dated 28.5.1999 disposed of the bail application directing that the concerned Sessions Judge, should complete the examination of the remaining witnesses and dispose of the case on or before 6.8.1999, since the case has arisen from the F.I.R. of the year 1994.

(3.) ACCORDINGLY , this petition is allowed and the petitioner is ordered to be released on bail on his furnishing sufficient surety to the satisfaction of Chief Judicial Magistrate, Ferozepur. Petition allowed.