PARAMJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The matter has been taken up through Videoconferencing on account of outbreak of pandemic COVID-19.

(2.) Petitioner Paramjit Singh has sought anticipatory bail application in case FIR No. 152 dated 8.7.2019, under Sections 304/34 IPC, Police Station City Faridkot.

(3.) The allegations against the petitioner are that complainant Sandeep Gill alleges that his son Amit Gill (now deceased) was friend of Prince alias Ranjha son of the petitioner and both of them used to consume intoxicants together. It is alleged that on 7.7.2019, around 3.15 PM, Prince @ Ranjha took away son of the complainant and who thereafter did not return back and rather switched off his mobile phone. It is subsequent thereto when the complainant along with his neighbour looking out for his son, the accused-petitioner told them that both Prince @ Ranjha and Amit Gill have gone out together and thereafter Amit Gill was found in unconscious state near agricultural farm from where he was rushed to the hospital where he was declared brought dead.