S.S. Saron, J. - (1.) HEARD counsel for the parties.
(2.) THE Petitioner seeks regular bail in a case registered The FIR has been registered on the statement of Buta Singh, whose son Kuldip Singh, it is alleged, has been murdered. Kuldip Singh (deceased) was running a PCO in front of his house. On 19.12.2009, Kuldip Singh did not return home and his father -Buta Singh (complainant) searched for him. Then, on 25.12.2009, the complainant came to know that a lady namely Pinki had some relations with Kuldip Singh. Therefore, he suspected that the brothers of Pinki namely Amritpal Singh and Pritpal Singh along with Pinki had kidnapped Kuldip Singh.
(3.) THE Petitioner is not named in the FIR. He has been involved on the basis of a joint extra -judicial confession of Pritam Singh, Pritapl Singh and Amritpal Singh and the evidentiary value of the same is to be considered by the learned trial Court after evidence has been led. The charges have been framed against the Petitioner for the offences under Sections 302/34 IPC.;