BHUPINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is a petition filed under Section 439 of the Code of Criminal Procedure seeking regular bail in a case registered against the Petitioner vide FIR No. 203 dated 23.09.2009 under Sections 302, 34 IPC read with Section 3(2)(v) of SC/ST Act at Police Station Mandi Gobindgarh, District Fatehgarh Sahib.

(2.) LEARNED Counsel for the Petitioner submits that present is not a case under Section 302 IPC as the deceased died due to heart attack. According to him, the witnesses who have been examined are not supporting the case of the prosecution.

(3.) I have heard learned Counsel for the parties.