GURLAL SINGH AND ANR. Vs. STATE OF PUNJAB

JUDGEMENT

(1.) GURLAL Singh s/o Bhola Singh and Nachattar Singh s/o Sadhu Singh have applied for grant of regular bail in FIR No. 39 dated 14.5.2010, under Sections 309, 109, 306, 34 IPC registered at Police Station Jaurkian, District Mansa, by filing Crl. M. No. M -28146 of 2010.

(2.) KALA Singh s/o Sandhura Singh has also applied for grant of regular bail in the abovesaid FIR, by filing Crl.M. No. M -30621 of 2010.

(3.) THE present case was registered at the instance of Bahadur Singh s/o Baldev Singh, who has stated that on 14.5.2010, he along with Suresh Kumar r/o Mansa, was present at the Bus Stand Jaurkian in connection with some work. In the meantime, Ajaib Singh s/o Sher Singh along with Gurlal Singh s/o Bhola Singh, Major Singh s/o Harnek Singh, Jaspal Singh @ Gagri s/o Gurdev Singh, Nachhatar Singh s/o Sahdu, Kala Singh s/o Mandhra Singh and Balkaran Singh @ Balla s/o Gurdial Singh resident of Deh, who belong to their village, came on a vehicle bearing registration No. PB 31G 0059 Tata Safari. Ajaib Singh asked Balkaran Singh @ Balla to take some poisonous substance and consume the same and sit at the office of SHO at Police Station Jaurkian. Balkaran Singh @ Balla in his presence consumed the plastic bottle of pesticide and threw the same away. Balkaran Singh later on died.