AKASH RANA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose off the below mentioned two petitions as both the said petitions arise out of the same FIR and the prayer made in both the said petitions is as regards investigation in the matter :-

(2.) A few facts necessary to notice for disposal of the aforesaid two petitions are that the FIR in question was lodged at the instance of the complainant/petitioner Akash Rana against seven accused including accused/petitioner Darshan Lal wherein it is alleged that on the day of occurrence i.e. on 12/12/2019 at about 3 p.m. when he alongwith his brother Davinder Pratap Singh @ Banti were present at home, then Darshan Lal @ Darshi armed with a 'pistol', his brother Mahinder Pal armed with a 'pistol', Ajay Kumar armed with a 'gandasa', Lucky armed with a 'gandasa', Ashok Kumar @ Shoky Panch, Gholu and Mattu who were armed with "swords' alongwith 8-9 unknown persons who were also carrying 'gandasas' and 'kirpans' entered into their house. It is alleged that Darshan Lal and Mahinder Pal fired two shots with pistols. Darshan Lal raised a lalkara stating that they would teach them a lesson for raising a dispute with them and that they would be eliminated. The complainant and his brother ran inside and bolted the door from inside but the assailants broke open the door.

(3.) The matter was investigated by the police and a challan was presented against six of the accused while two of the accused namely Darshan Lal @ Darshi and Mahinder Pal sons of Sant Ram were kept in column No. 2 on the ground that the said persons are yet to be arrested. The said accused Darshan Lal @ Darshi and Mahinder Pal are arrayed as respondents No. 7 and 8 in CRM-M-15570-2020 (Akash Rana Vs. State of Punjab).