RAGHUBIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The Court has been convened through video conferencing due to Covid-19 pandemic.

(2.) This is the third petition seeking grant of regular bail to the petitioner in case FIR No.121 dated 02.06.2019 registered under Sections 147, 149, 302, 120-B of Indian Penal Code, 1860 (for short "IPC") and Section 25 of Arms Act, 1959 at Police Station Kalanwali, District Sirsa (Annexure P-1). However, later on, Section 34 of IPC was added and Sections 147 and 149 of IPC were deleted at the time of filing of challan.

(3.) As per the version of the prosecution, FIR (Annexure P-1) was registered on the statement of Harjinder Singh with the allegation that on 02.06.2019, his uncle Shivkaran Singh alias Nikka was attacked by Dalbir Singh, Sukhwant Singh, Raghubir Singh (present petitioner), Amandeep Singh and Jaswant Singh. Dalbir Singh and Sukhwant Singh, who were armed with pistols, fired shots on Shivkaran Singh, whereas, other three named accused caused injuries with wooden sticks, as a consequence of which, Shivkaran Singh died on the spot. It was alleged that conspiracy to attack him was hatched at the residence of Darshan Singh and there was previous enmity between the parties.