ONKAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner seeks grant of regular bail in a case registered against him vide FIR No.68 dtd. 26/6/2016 under Ss. 307 IPC and under Sec. 25 of Arms Act (added later on Sec. 302/120-B/34 IPC) at Police Station Bhogpur, District Jalandhar, Punjab.

(2.) The FIR in question was lodged at the instance of Ram @ Chottu, wherein it has been alleged that he is nephew of Baba Pritam Singh and that many people visited said Baba ji. On the day of occurrence i.e. on 25/6/2016, when he and Champion son of Satpal were rendering services inside the Dera at about 5:30 p.m., then two young persons came there to meet Baba ji and to pay obeisance and went to his room upstairs. After a short while, the said two persons came down and at that time he heard somebody shouting that Baba ji has been killed. The said two persons, however, fled away from the spot. The said Baba ji was found to be lying in a pool of blood and was taken to hospital where he was succumbed to his injuries.

(3.) Learned counsel for the petitioner has submitted that he is nowhere named in the FIR and is sought to be nominated on the basis of an extra-judicial confession allegedly made by the petitioner before Rajdeep Singh and Meeran Sharma, wherein he is alleged to have confessed that he as well as Rajwinder Singh had been engaged by Gurpreet Singh to eliminate Baba Pritam Singh as Gurpreet Singh suspected that Baba Pritam Singh was having illegitimate relations with his sister and with other women. The learned counsel has further submitted that the petitioner has been behind bars since the last about 3 years and 8 months. It has also been submitted that the petitioner, in any case, deserves the concession of bail on the ground of parity as co-accused Gurpreet Singh has already been granted bail vide order dtd. 10/6/2020 passed by this Court.