LAWS(P&H)-2021-8-135

GURMAIL SINGH Vs. STATE OF PUNJAB

Decided On August 19, 2021
GURMAIL SINGH Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) The petitioner has filed the present petition under Sec. 482 of the Code of Criminal Procedure, 1973 (for short 'the Cr.P.C) for issuance of appropriate directions to the Trial Court to conclude the trial in a time bound manner preferably within three months in case FIR No. 75 dtd. 29/5/2018 registered under Ss. 148, 201, 307, 323, 324, 341, 342, 427 and 506 read with Sec. 149 of the Indian Penal Code, 1860 (for short 'the IPC) in Police Station Sadar Dhuri, District Sangrur to which Sec. 364 of the IPC was added later on.

(2.) The above-said FIR was registered on statement of complainant-Dharamjit Singh. In his statement Dharamjit Singh alleged that on 28/5/2018 at about 8:30 p.m. when he was going on his motorcycle and was being followed by his uncle Nihal Dass and younger brother Karamjit Singh on In nova Car, one Scorpio car driven by Jatinder Singh @ Goldi came from behind and hit his motorcycle. Gurmail Singh Ex-panch was sitting on the conductor seat and Saudagar Singh, Pirthi Singh and Jagjit Singh @ Jaggi were sitting on the rear seat of the Scorpio car. They came out of the car and Gurmail Singh raised lalkara to teach them a lesson for interfering in the land of their Dera. Gurmail Singh, armed with Kirpan gave a kirpan blow on his head with intention to kill him which hit him in the middle of the head. Sudagar Singh, armed with iron rod, gave rod blow on his left leg. Prithi Singh, armed with baseball bat, gave blow of baseball bat near his right knee. Jagjit Singh @ Jaggi and Jatinder Singh @ Goldi, armed with dangs, gave dang blows on his right leg. When his uncle Nihal Dass and brother Karamjit Singh came and tried to rescue him, the accused took the complainant to the house of Gurmail Singh in their Scorpio car where his blood stained clothes were washed and he was also given bath. The accused also made his video and threatened him that he should say that he had come to the house of Gele otherwise they would kill him by setting him on fire. The complainant managed to escape from there. Thereafter, his uncle Nihal Dass got him admitted in Civil Hospital, Dhuri.

(3.) Pursuant to registration of the FIR, the police investigated the case. Accused-Gurmail Singh (the petitioner) and Jagjit Singh were arrested on 15/6/2018 and 22/8/2018 respectively and Police Report/Challan was presented against them on 10/9/2018. Accused-Sudagar Singh was arrested on 22/9/2018 and supplementary Police Report/Challan was presented against him on 3/11/2018. In the course of trial against them the prosecution evidence was concluded and after recording statements of the accused under Sec. 313 of the Cr.P.C, the case was adjourned for defence evidence. While the case was fixed for defence evidence, accused-Prithi Singh and Jatinder Singh @ Goldi joined the investigation in compliance with orders dtd. 17/10/2018 and 1/1/2019 respectively. On completion of investigation, supplementary Police Report/Challan was presented against Prithi Singh and Jatinder Singh @ Goldi on 12/3/2020 and thereupon case was committed to the Court of Session on 12/2/2021. Vide order dtd. 25/2/2021 learned Additional Sessions Judge, Sangrur attached supplementary Police Report/Challan filed against accused Prithi Singh @ Pritpal and Jatinder Singh @ Goldi with the main case and adjourned the same to 16/4/2021 for hearing on charge. Case was thereafter adjourned to various dates last of such dates being 9/8/2021 for hearing on charge.