SUKHDEV SINGH BAJWA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Application under Sec. 439 of the Code of Criminal Procedure, 1973 has been filed for grant of regular bail in connection with First Information Report No. 631 of 2022, registered at police station Kashipur District Udham Singh Nagar under Sec. 302 and Sec. 120B of the Indian Penal Code, 1860.

(2.) On 13/10/2022 at around 08.20 a.m., informant's uncle Mahal Singh was reading the newspaper at his house. Two unknown persons came on a motorcycle and fired, due to which, Mahal Singh died on the spot. Six-seven days before this incident, Mahal Singh received a phone call from Harjeet Singh from Canada. He was demanding money from Mahal Singh. He (Harjeet Singh) had threatened to kill him (Mahal Singh) for not giving the money. FIR was registered on 13/10/2022 at 23:09 hrs against Harjeet Singh. After completion of the investigation, charge-sheet has been filed against the applicant and co-accused persons.

(3.) Heard Mr. S.R.S. Gill, learned counsel for the applicant, Mr. Pramod Tiwari, learned Brief Holder for the State and Mr. Aditya Singh, learned counsel for the informant/victim.