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Judgment
3 paragraphs · 193 wordsAlok Singh, J.—This is a petition seeking regular bail in case F.I.R. No. 26 dated 29.01.2009, under Sections 302, 364, 201, 120B, 148 and 149 of the Indian Penal Code and Section 25/54/59 of the Arms Act, registered at Police Station Banga, District Nawanshahar.
Learned Counsel for the Petitioner has stated that one of the co-accused Bakhshish Singh has been enlarged on bail by this Court vide order dated 28.07.2010, copy of the bail order is annexed as Annexure P/9. Perusal of the order dated 28.07.2010 would show that Amar Chand while appearing in the witness box had failed to identify Bakhshish Singh, who had allegedly abducted deceased Parshotam Lal along with the other co-accused. Mr. Bahl, learned Counsel for the Petitioner, has further stated that even present Petitioner was not identified by Amar Chand while appearing in the witness box, hence, case of the present Petitioner is identical to the case of Bakhshish Singh and Petitioner is entitled for parity.
Considering totality of the facts and circumstances of the case, present petition is allowed. The Petitioner is directed to be released on bail to the satisfaction of the Trial Court.