SWARANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Allowed as prayed for, subject to all just exceptions.

(2.) The FIR was originally drawn up under Sections 409, 201, 188 and 120-B of the IPC and Section 27 of the Arms Act. Subsequently, offences under Sections 406, 302, 307, 420, 467, 468 and 109 of the IPC and Sections 54 and 59 of the Arms Act were added. Substance of the FIR was that one Manpreet Singh fired at a lady, namely Seema Tiwari from a revolver on 06.05.2019 on the second floor of the showroom "Lovely Autos", where she was working as an employee. After shooting the said Seema Tiwari, her assailant Manpreet Singh shot himself in the head from the same revolver and died on the spot. The victim Seema Tiwari subsequently succumbed to the gun shot injury three days later.

(3.) The weapon of offence after its recovery was found to have been initially held under license by one Gurwinder Singh Kohli and thereafter through a chain of transactions ultimately was deposited with an establishment by the name of "Chacha Gun House". The actual owner of the establishment, namely, Sandeep Singh was found to have gone to America since the year 2016. In his absence, the establishment was being run by Bikramjit Singh (Son of the Petitioner) and as also the petitioner himself. It transpired that the revolver in question was unauthorisedly handed over to the assailant Manpreet Singh by Bikramjit Singh in connivance with the petitioner. The petitioner as well as his son have since been apprehended and are in judicial custody, since 29.02.2020.