Parminder Singh @ Pamma vs State of Punjab

CRM No.32187 of 2017

Heard.

Application is allowed subject to all just exceptions. Annexure

P-5 is taken on record.

CRM-M-35295 of 2017

Heard learned counsel for the rival parties.

Petitioner seeks grant of regular bail in FIR No.23 dated

13.02.2016, under Sections 304, 328, 34 of Indian Penal Code, 1860 (for

short '' IPC '') ( Section 302 IPC added later on), registered at Police Station

Salem Tabri, Ludhiana.

The petitioner was arrested on 14.02.2016 and is in jail since

then.

This Court did not grant the relief of bail in the earlier petition

for bail since this Court wanted to have evidence of material witnesses

recorded. Now the evidence of material witnesses including the doctor has

been recorded. I have perused the evidence of PW1-Baljit Kaur star witness

of the prosecution. Upon perusal of the evidence, it seems that there is no

evidence to show that the witness had seen administration of any poison as

is the prosecution case. Prosecution solely relied on the last seen theory,

but then the last seen theory must be accompanied by cause of death, which

should be definite. In the present case, the doctor did not give any opinion

as to the cause of death and referred the viscera for scientific examination.

Now there is report of the examination of viscera, which shows that no

poison was detected. In other words, the petitioner would be entitled to

grant of regular bail.

Learned State counsel opposed the petition for regular bail on

the ground that the evidence has been completed and now the trial is fixed

for statement of accused under Section 313 of Code of Criminal Procedure,

1973.

Even if that so, in the absence of prima-facie evidence after

holding the trial, the petitioner would be entitled to grant of bail

particularly when there is no other criminal case against him.

In that view of the matter, this petition is allowed. Petitioner

shall be released on bail subject to the satisfaction of the Chief Judicial

Magistrate/Duty Magistrate concerned. Petitioner shall not tamper,

influence and threaten the prosecution witnesses and complainant as well.