- (1.) Jasbir Kaur @ Dheero and Shera, the petitioners seek regular bail in a case registered by way of FIR No. 220 dated 20.12.2011 at Police Station Chheharta, District Amritsar, for an offence punishable under sections 302 and 201 read with section 34 IPC.
(2.) Learned counsel for the petitioners has submitted that this is a case of blind murder. According to him, Gurdeep Singh alias Deepu, who is nephew of the complainant Balwinder Singh alias Billa had been staying with the complainant. However, about two years earlier to the lodging of this report, he started living with Pappu, the husband of petitioner no.1 and father of petitioner no.2. Various attempts on the part of Balwinder Singh to bring him back had failed and on 20.12.2011 at 9.00 AM getting information about the dead body of Gurdeep Singh alias Deepu lying at a brick kiln of Sardari Lal, the complainant and his son went there and noticed the dead body of Gurdeep Singh alias Deepu. He also noticed the injuries on the dead body of said Gurdeep Singh alias Deepu and while lodging the FIR, he suspected Gurdeep Singh alias Deepu to have been murdered by the petitioners.
(3.) Learned counsel for the petitioners has further submitted that besides this suspicion there is no evidence worth the name to prove that the petitioners have committed this murder. According to him, for no evidence whatsoever being there against the petitioners, they are in custody now for the last eight months. He has, therefore, submitted that the petitioners are entitled to be on bail during the trial.;