KRISHNA DEVI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) F .I.R. No. 39 dated 29.5.1998 under Sections 302, 201, 34 and 120-B of the Indian Penal Code has been registered at Police Station City Malout. Petitioner's application for bail was dismissed by the Additional Sessions Judge, Muktsar. Therefore, the petitioner has filed this petition under Section 439 Cr.P.C.

(2.) THE F.I.R. was registered on the statement of Baljinder Singh, wherein he has stated, among other things, as follows :-

(3.) ON 18.5.1998 at about 8.30 p.m. Gurdeep Singh came to the shop of the complainant. Karnail Singh, his son, Gurvinder Singh and Pardeep Kaur wife of Karnail Singh came in a car and took Gurdeep Singh with them in the car.