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Judgment
3 paragraphs · 216 wordsRanjit Singh, J.
1 The incident of alleged murder took place on 21.9.2010. FIR in this case was lodged on 24.9.2010, but not against the petitioner''s Mandip Kaur and Paramjit Kaur were named as the accused in this case. Mandip Kaur has since been released on bail. In fact, the death in this case took place on 6.10.2010 when the offence u/s 302 IPC was added. On 19.10.2010, the names of the petitioners surfaced through an extra judicial confession allegedly made before Darshan Singh. Evidence of Darshan Singh has been recorded. He has stated that both the petitioners came to him and made a statement about the case and they expressed their dezire to surrender before the Police through him. As per his version, he went to take bath when the petitioners had allegedly left the place.
This extra judicial confession is the only piece of evidence on the basis of which the petitioners are supposed to be implicated in this case. It would not be appropriate to comment on this evidence and the value to be attached to this piece of evidence would finally be seen by the trial Court. Without making any comment on merit and considering the nature of allegations and the evidence, bail to the satisfaction of Chief Judicial Magistrate, Sangrur.