GURSEWAK SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Section 439 Cr.P.C for grant of regular bail in case FIR No.04 dated 12.03.2020 under Sections 302, 307, 382, 384, 392 IPC and Sections 25 and 27 of the Arms Act [Sections 411, 482, 467, 468, 471 IPC and Sections 25(6)(7)(8) 25, 27, Arms Act and Sections 15, 17, 18 and 18B of Unlawful Activities (Prevention) Act have been added later on], registered at Police Station State Special Operations Cell, SAS Nagar, District Intelligence Wing (CID).

(2.) Briefly the allegations are that on 12.03.2020 information was received from an informer that accused Gagandeep Singh @ Judge who is a gangster and wanted in a number of criminal cases was wandering in Mohali in a Hyundai- i-20 car with a fake number plate with an intention to commit some heinous crime. On receipt of that information a police party was organized for search of the accused. After identifying the car of the accused the police party started following him. He drove his car towards Chandigarh and parked his car in Sector 36-D Chandigarh. He was spotted there. On seeing the police party he fired one round from his pistol. He was then overpowered. One .30 bore pistol Barreta Made in Italy, 02 Magazines, 39 live rounds 7.62 MM, 10 live cartridges 7.63 MM were recovered on his personal search. Rs.33.60 lakh, one steel rod, one chopper steel, one combat jungle knife, one combat knife steel, one sharp steel knife, three walky talky sets (with battery), fake driving licence, two fake number plates, one Jio dongle, ropes, gloves, face mask etc. were recovered from the stolen i-20 car.

(3.) It is stated that accused Gagandeep Singh was produced before the Court on 13.03.2020 and was remanded to police custody for seven days. During investigation he made disclosure statement that he along with his accomplices had robbed the IIFL Gold Finance Company Ltd. Ludhiana and looted 30 kg. Gold. To melt the gold ornaments they had procured a machine which was kept in a bedroom in Flat No. 635 D, Penta Homes, VIP Road, Zirakpur. Some gold ornaments and weapons used in committing the crime were also lying in the flat. He disclosed that he had sold some gold to Gurpal Singh. On his disclosure statement Jewellery Stone piece and thread nearly 1 Kg 548 gms, one gold melting machine, one temperature controller, one iron chimta, some utensils, one rifle .30 06 bore and 187 live cartridges .3006 bore, one rifle .12 bore pump action and 93 live cartridges .12 bore, two rifles .12 bore DBBL, 4 magazines .32 bore, 02 magazines .45 bore, 2 magazine .30 bore and two magazine .02 black colour butt rifle one but rifle steel, 68 pencil round, 25 rounds .45 bore, 9 rounds .42 bore, 9 round .315 bore, 24 round .32 bore revolver, 19 round .32 bore pistol, 70 empty round .3006 bore, one wireless set with battery, 03 chargers and charging lead were recovered from Flat No. 635 D, Penta Homes, VIP Road, Zirakpur Road.