AMANDEEP SINGH @ RINKU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The Petitioner seeks regular bail in a case registered against him on 20.1.2008 for the offences under Sections 302, 201 and 34 IPC.

(3.) The FIR in the case has been registered on the statement of Arjun Singh Dhillon. According to the complainant his son namely Surjit Singh (deceased) was working as Revenue Patwari in Halqa Mehma Bhagwan, District Bathinda. Surjit Singh was earlier married to Kulwant Kaur and they had two daughters from the said marriage. Kulwant Kaur died on 17.6.2007. Thereafter, Surjit Singh got married to Manpreet Kaur on 24.11.2007. She had a son aged 5/6 years old from her first marriage. She had divorced her first husband. The son of the complainant i.e. Surjit Singh (deceased) was handicapped from left leg due to accident and an iron rod had been implanted in his left leg. On 17.1.2008 at about 5.30/6.00 p.m. when Surjit Singh (deceased) returned from his office, there was an altercation between him and his wife Manpreet Kaur. Manpreet Kaur had wanted that Surjit Singh should transfer the property in her name. The complainant pacified them. On 20.1.2008 at 7.15 a.m., the complainant heard a noise from the roof top. Children were not present at home and Surjit Singh (deceased) was lying in an unconscious state on the bed. The complainant along with his son Manpreet Singh @ Kala ran towards the house of Surjit Singh and found that outer gate of the house was locked from outside. They went towards the back door and entered the house and saw his (complainant's) son namely Surjit Singh lying dead on bed and his son and daughter were missing. They tried to contact them on mobile phone but their mobile phones were switched off. Death of Surjit Singh had occurred under mysterious circumstances.