HARMESH SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner seeks grant of regular bail in a case registered against him vide FIR No.159 dated 17.9.2019 under Section 302 IPC amended to Section 304 IPC (later on), at Police Station Mehatpur, Distrcit Jalandhar.

(2.) The FIR was lodged at the instance of Ranjit Singh wherein he alleged that his son Jagjit Singh Jaggi left his house at about 8:30 p.m. on 16.9.2019 along with Gora but they did not return back. Although he and other members of his family searched for him but he could not be found. On the next day, he found the dead body of Jagjit Singh lying near Dhausi Dam and who was having serious injuries on his head. The complainant suspected that his son had been killed by Gora as there was some dispute amongst them regarding money as they used to do work of aluminium and wood work together.

(3.) Learned counsel for the petitioner has submitted that he is no where named in the FIR and has been nominated as an accused on the basis of a disclosure statement allegedly made by Gora, the veracity and admissibility of which would be debatable.