VIRSA SINGH Vs. STATE

JUDGEMENT

(1.) Virsa Singh has by way of this petition prayed for being released on bail for the offences under Ss. 302/307/34/120-B, Indian Penal Code and Ss. 25 & 27 of the Arms Act.

(2.) This is a case in respect of an incident dated 28th March, 1984 in which Shri Harbans Singh Manchanda and two other persons sustained injuries. Aforesaid Harbans Singh Manchanda died as a result of the injuries sustained by him in this incident on the next day.

(3.) To start with, case FIR 10/84 was registered in Police Station Tilak Marg under Sec. 307 read with Sec. 34 Indian Penal Code when no one was named as an accused. The investigation was subsequently transferred to the C.B.I. where case RC-3/84-STU.III/CBI/SPE, New Delhi was registered. The petitioner and one Gurinder Singh were arrested and a challan against them was filled in the court of the Chief Metropolitan Magistrate, Delhi in December 1985. Subsequently, in July 1986 a supplementary challan was filed against the petitioner, Gurinder Singh and one Amarjit Singh for offences under Ss. 120-B/302/307/34 Indian Penal Code and Ss. 25 and 27 of the Arms Act.