LAWS(P&H)-2020-1-47

DALBIR SINGH @ MANNI Vs. STATE OF PUNJAB

Decided On January 07, 2020
Dalbir Singh @ Manni Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) Vide this common order, CRM-M No.26829 of 2019 titled Dalbir Singh @ Manni Vs. State of Punjab and CRM-M No.41280 of 2019 titled Navneet Singh @ Navi Vs. State of Punjab are being decided. Both the petitions have arisen from the same FIR, therefore, the facts are being noticed from CRM-M No.26829 of 2019.

(2.) Both the petitioners seek grant of regular bail in case bearing FIR No.19 dated 03.02.2019 registered under Sections 392, 307, 379, 420, 411, 472, 473, 148, 149 IPC and under Section 25 of the Arms Act at Police Station Tripuri, District Patiala.

(3.) As per allegations in the FIR, petitioner was one of the accused persons who were boarding the car which was chased by the police party from two sides and ultimately, came to a halt when the same was trapped in between two vehicles of the police parties. Two accused persons namely Navpreet Singh @ Nav Sandhu @ Lahoriya and Prashant Hindrav @ Chhotu were identified by the police party. Navpreet Singh @ Nav Sandhu @ Lahoriya is wanted by the police in various cases of heinous crime. Two police parties participated in nabbing the accused persons. One policy party was headed by the complainant Inspector along with SSP, Patiala and the second police party was headed by Inspector Saminder Singh. Navpreet Singh @ Nav Sandhu @ Lahoriya was sitting on the rear seat of the car and he was identified by Inspector Saminder Singh. On being signaled, the occupants of the car started firing upon the police party and made the vehicle to run away. The vehicle was followed by the police party. A team in which SSP, Patiala was also present, ultimately surrounded the car of the accused which was coming on fast speed from the opposite side from the front by closing the way. Complainant Inspector had reached from behind at the spot. Five accused made the car to run towards residential area, while firing on the police party. Ultimately, the car of the accused party had to be stopped. Police party had also fired for the safety of police and public and also for catching hold of the accused persons. Taking benefit of residential area, Navpreet Singh @ Nav Sandhu @ Lahoriya and Ankur Singh @ Mani (who were identified by ASI Madan Gopal) and Prashant Hindrav @ Chhotu succeeded in fleeing from the spot towards the fields. Remaining accused namely Dalbir Singh @ Manni and Navneet Singh @ Navi were apprehended by the police party. Pistol .315 bore was recovered from Dalbir Singh @ Manni from his right hand along with one cartridge. Three cartridges were recovered from his person from the right pocket. From Navneet Singh @ Navi, 30 bore loaded pistol was recovered from the right hand and on unloading, three live cartridges were recovered.