KULDEEP SINGH @ MITHA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The matters have been taken up by way of Video Conferencing in view of Covid-19 situation as per instructions issued.

(2.) The petitioners namely Kuldeep Singh @ Mitha Singh son of Sukhdev Singh, Laddi Singh son of Bikkar Singh and Sukhchain Singh @ Chani son of Krishan Singh seek regular bail in FIR No.75 dated 11.7.2019 under Sections 302/506/148/149/120 B IPC registered at Police Station, Khanauri, District Sangrur.

(3.) The FIR has been lodged by Hakam Singh alleging that the deceased Gurtej Singh his son had friendship with Tarsem Singh and they used to hang around together. On 10.7.2019 a day earlier when his son had not returned, he had gone to the house of Tarsem Singh to call his son at 10.30 PM when he noticed both of them along with one Shamsher Singh @ Sheru were surrounded by nine accused which included the present petitioners. They were being beaten for making sound of cracker from the motorcycle/silencer. Even as per own version of the complainant, Ravi was having a sharp edge kirch and had given a blow which hit on the left side of the neck of Gurtej Singh who had fallen down and taken to the hospital where he died.