Ajay Tewari, J. - (1.) THIS is a petition for regular bail filed in case bearing FIR No. 153 dated 10.09.2008, under Sections 302/201/34 IPC, registered at Police Station Ajnala, Distt. Amritsar.
(2.) ON 08.02.2011 the following order was passed: Learned Counsel states that uptill date neither the corpse has been found and in fact the son of the Petitioner is also missing since the date when the alleged victim had disappeared and further that the Petitioner has been in custody for almost one year. Notice of motion. Mr. Gazi Mohammad, DAG, Punjab, at the asking of the Court, accepts notice on behalf of the Respondent -State. Learned Counsel for the Petitioner undertakes to supply two copies of the petition to the learned DAG during the course of the day. Adjourned to 04.03.2011. Learned Counsel has drawn the attention of the Court to an affidavit (Annexure P -7) given by the complainant and to the statement of the alleged eye witness Bubby (Annexure P -9) where she has resiled from her statement and has stated that she has never seen the girl Seeta. It is not disputed that the Petitioner has now been in custody for more than one year.
(3.) IN the circumstances without expressing any opinion on the merits of the case it would be appropriate to grant the concession of bail to the Petitioner.;