SUKHDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This matter is being taken up for hearing through video conferencing due to outbreak of the pandemic, COVID-19.

(2.) The petitioners pray for grant of bail pending trial in FIR No.326, dated 14.10.2019 under Sections 302, 120-B, 34 IPC, registered at Police Station Sadar Mansa, District Mansa.

(3.) The FIR was registered on the statement of Jagtar Singh, who is the brother in law (Jija) of the deceased Amar Singh. It is stated in the FIR that Amar Singh was the only brother of the complainant's wife. Amar Singh (deceased) was married with Paramjit Kaur about 27-28 years back and two sons i.e. present petitioners - Sukhdeep Singh and Mandeep Singh were born out of the wedlock. Amar Singh was the owner of 4 acres of land, but the wife and sons of Amar Singh had not given the lease money to Amar Singh. A dispute had arisen between the family members. Compromise was arrived at before the Panchayat of village Burj Hari. Thereafter, Amar Singh is stated to have lived with the complainant Jagtar Singh for quite a long time. Amar Singh is stated to have gone to his maternal village Gurne Kalan on 13.10.2019. The present petitioners, it is further stated, telephonically called the complainant and said that Amar Singh was defaming them amongst the relatives that they were not paying the lease money, therefore, they would break Amar Singh's legs and arms and bring him and that the complainant can go and lodge a complaint anywhere. On 14.10.2019, the petitioner - Sukhdeep Singh is stated to have called the complainant and informed that they had brought Amar Singh from village Gurne Kalan and he was found dead in the morning. On these allegations, the above said FIR was lodged.