CHANDAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Due to COVID-19 situation, the Court is convened through video conference.

(2.) This petition under Sec. 439 Cr.P.C. is filed seeking regular bail in case of FIR No.38 dtd. 17/2/2020 under Ss. 304, 323, 34 IPC, registered at Police Station Koom Kalan, District Ludhiana.

(3.) The FIR was at the instance of Shiv Shankar Gupta. As per the allegations on 15/2/2020 Upinder Kumar Singh under the influence of liquor came to the house of complainant and demanded food. On refusal he started beating the complainant. When the son of the complainant Shintu (deceased) intervened, the brother of Upinder Kumar Singh, Chandan Kumar Singh (petitioner) came there. Both the accused started beating Shintu. Upinder Kumar Singh caught hold the arm of Shintu and pushed him, there was no railing on the roof, Shintu fell down, sustained injuries and ultimately succumbed to the injuries.