PARBA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Crm No. 24871 of 2020 Allowed, as prayed for. MAIN CASE Petitioner seeks regular bail in FIR No.51 dated 17.05.2020 under Sections 304/341/148/149 IPC, registered at Police Station Sadar Faridkot, District Faridkot.

(2.) As per allegations in the FIR, complainant and his father were having a dispute over passage with one Kaka Singh. On 16.05.2020 at 6.30 PM, complainant Gurmail Singh along with wife was present at his house and his father had gone to the market. He heard some noise on the street. When he went outside, he saw Kaka Singh and his son Satnam Singh armed with handle of Kahi, Desh Raj and Bhupinder Singh having lathis, Baggi Singh having brick bat, Parba Singh (petitioner herein) having daang and Bhupinder Kaur having thapa ( a wooden bat used for washing clothes). They had all encircled his father and were quarrelling with him. Kaka Singh raised lalkara and Desh Raj pushed his father due to which he fell down. Due to anxiety and nervousness, he suffered heart attack. Complainant took his father to hospital where he was declared brought dead. On the statement of complainant, FIR in question was registered.

(3.) Learned counsel for the petitioner contends that petitioner has been falsely implicated. No injury has been attributed to the petitioner, except his presence at the place of occurrence with daang. He further submits it is the admitted case of complainant that his father died due to heart attack.