KANTA DEVI Vs. RITA DEVI

JUDGEMENT

(1.) Vide this common order above mentioned two petitions are being disposed of as they arise from the same FIR.

(2.) These are two petitions filed under Section 439 Cr.P.C for grant of regular bail in case FIR No. 69, dated 23.06.2014, registered under Sections 302/307/341/506/427/148/149 of the IPC read with Sections 25/27/54/59 of Arms Act, P.S. Chohla Sahib, District Tarn Taran.

(3.) Learned Counsel for the petitioners has argued that the petitioners have been in custody more than two years and not a single witness has been examined and they are not attributed a single injury to the deceased.