JAGMEET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The matter has been taken up through video conferencing.

(2.) Briefly stated, the case of the prosecution is that on 2/11/2020, at about 07:00 a.m., co-accused Sunny Sharma called up the complainant to inform him that his son namely Akashpreet Singh (deceased) was admitted in a hospital in an unconscious state. The complainant reached the hospital and found the petitioner and co-accused Sunny Sharma over there. They told the complainant that the previous night the deceased consumed liquor and slept in the car. Later he became sick and was brought to the hospital.

(3.) Akashpreet Singh died in the hospital and on the basis of suspicion by the complainant that he may have been poisoned by the petitioner and his co-accused, the aforesaid FIR was registered.