KARTIK CHAUHAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner seeks grant of regular bail in case bearing FIR No.87 dated 18.11.2018 registered under Sections 302, 420, 120-B, 467, 468, 471, 473, 482 IPC and Section 25 of the Arms Act at Police Station Sadar, Rajpura, District Patiala.

(2.) FIR was registered at the instance of Jaspreet Singh @ Monty son of Swaran Singh with the allegations that his father Swaran Singh used to go to the graves of martyrs every month in village Uksi Sainiyan for paying obeisance. On 18.11.2018, father of the complainant drove out for village Uksi Sainiyan in his Swift car of white colour bearing No.CH01BT-4044. Complainant also drove out for paying obeisance in his Verna car bearing No.PB07AK-0011. Both sat in Gurudwara for about 1- 1/2 hours and thereafter, the complainant started for Chandigarh in his car and his father remained in the Gurudwara Sahib itself. At about 1 PM, someone informed the complainant that the car of his father was lying in the ditches adjacent to service road, opposite under bridge on the side of Ugana pump. On hearing the said news, the complainant along with his friend Preet Inderpal Singh rushed to the spot and saw that his father was lying dead on the driver seat of the car and blood was oozing out of his head and the clothes were smeared with blood. Three empty cartridges were found in the car. With this background, FIR was registered against unknown persons in respect of murder of father of the complainant.

(3.) Petitioner was implicated on the basis of extra judicial confession recorded by the co-accused Jagtar Singh in front of Surjit Singh (PW1). According to the extra judicial confession, Charan Singh @ Chunnu and the petitioner were allegedly engaged by Jagtar Singh through his brother-in-law Satwinder Singh for committing murder of Swaran Singh. Satwinder Singh, petitioner and Charan Singh @ Chunnu allegedly committed murder of Swaran Singh on 18.11.2018 by firing upon him, when he was returning from village Uksi Sainiyan. Accused Charan Singh @ Chunnu fired at Swaran Singh after alighting from the car which was allegedly driven by the petitioner.