HARJIT SINGH Vs. INDERPREET SINGH @ INDER

JUDGEMENT

(1.) Leave granted.

(2.) Feeling aggrieved and dissatisfied with the impugned judgment and order dated 18.03.2021 passed by the High Court of Punjab and Haryana at Chandigarh in CRM-M No. 11809 of 2021, by which the High Court has released respondent no.1 herein - original accused on bail in connection with FIR No. 245 dated 21.09.2020 at Police Station Sadar Jalandhar, District Jalandhar under Sections 302, 120-B, 34, 201 IPC and Section 25 of Arms Act, 1959, the original informant - son of the deceased has preferred the present appeal.

(3.) That the appellant herein - Harjit Singh son of late Mann Singh lodged an FIR being FIR No. 245 at Police Station Sadar Jalandhar, District Jalandhar on 21.09.2020 against the accused persons including respondent no.1 herein for the offences under Sections 302, 120-B, 34, 201 IPC and Section 25 of Arms Act, 1959 alleging inter alia that on 21.09.2020 at about 5:45 p.m. when his father Mann Singh was present near the gate of Gurudwara Sahib, a white colour Maruti Car stopped near his father from which three persons alighted. The persons alighted from the car were (1) Jaskaran Singh @ Jassa son of Bahadur Singh; (2) Bahadur Singh son of Santokh Singh; and (3) Satvinder Singh son of Karam Singh, residents of Jamsher Khas. It was alleged that Bahadur Singh and Satvinder Singh caught hold of his father and Jaskaran Singh @ Jassa, who was armed with a pistol, fired 4-5 shots at his father, who died on account of said fire arm shots. It was specifically alleged that his father has been murdered by the assailants in connivance with Inderpreet Singh (respondent No.1 herein), who is undergoing sentence on account of a case registered at the instance of the complainant party. It was further alleged that the motive for the said occurrence is that FIR No. 12 dated 30.01.2020 at Police Station Jalandhar under Sections 307, 326, 323, 324, 452, 506, 148 and 149 IPC and FIR No. 33 dated 14.2.2011 at Police Station Jalandhar under Sections 307, 308, 326, 325, 323,324,148, 149 and 427 IPC had been lodged against the accused and the complainant 's father had been pursuing the said cases to get them convicted and on account of which his father had been murdered.