GURVINDER SINGH AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners herein had approached the Sessions Court, Amritsar for being released on bail under Section 439 Cr.P.C. by means of three different applications. The learned Additional Sessions Judges by two separate orders dismissed their applications for bail and, therefore, these petitioners have now approached this Court under Section 439 Cr.P.C. for the same relief.

(2.) The case of the prosecution as seen from FIR No. 5 dated 11.1.1999 registered at Police Station Islamabad under Sections 307, 382, 186, 332, 333, 353, 148 and 149 of the Indian Penal Code as well as under Sections 25, 54 and 59 of the Arms Act on the basis of the statement of Sulakhan Singh is as follows :-

(3.) Sulakhan Singh and other Constables-Harvinder Singh, Amrik Singh, Surmukh Singh and Devender Singh were posted with Shri Soni M.L.R. as Gunmen. Sulakhan Singh has been supplied with a Carbine with a magzine and 35 rounds and the other Gurmen have also been provided with fire arms.