TITI SHARMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present order would dispose of six petitions filed by 7 accused persons in FIR No.17 dtd. 10/2/2021 under Ss. 302, 323, 188, 120-B IPC, registered at Police Station, Moga, District Moga. Titi Sharma @ Tribhawan Deep Sharma has filed CRM-M-32442- 2021 for anticipatory bail (case No.1), Arshdeep Singh @ Lali has filed CRM-M-33698-2021 for anticipatory bail (case No.2), Jaslovepreet Singh Sidhu has filed CRM-M-32731-2021 for anticipatory bail (case No.3), Harmandeep Singh @ Harmandeep Singh Gill has filed CRM-M-32999- 2021 for anticipatory bail (case No.4), Narinder Pal Singh Sidhu has filed CRM-M-28007-2021 for regular bail (case No.5) and Paramjit Singh @ Pamma and Gurpreet Singh @ Gopi have together filed CRM-M-32506- 2021 for regular bail (case No.6). In all the aforesaid cases, the FIR and the other documents are similar, however, learned counsel for the parties have argued from CRM-M-32442-2021(case no.1) which has been taken as the lead case.

(2.) FIR No.0017 dtd. 10/2/2021 was registered on the statement of Gurtej Singh who had stated that at around 7.30 hours in the evening, he along with Chamkaur Singh were campaigning in favour of his wife Kulwinder Kaur who was contesting the election for Municipal Committee when their opponents Narinder Pal Singh Sidhu (petitioner in case No.5), whose wife Paramjeet Kaur Sidhu was also contesting against Kulwinder Kaur, came in a Pajero Sports SUV, white colour bearing no. PB10-DZ- 9597, which was driven by the said Narinder Pal Singh Sidhu himself and along with him was Jasmail @ Nikku and in the rear part of the said vehicle both nephews of Jasmail @ Nikku were sitting. In the second car i.e. Bolero vehicle bearing no.PB-65-M-3724 which was driven by Jaslovepreet Singh Sidhu (petitioner in case No.3), his brother was sitting alongside whereas on the back seat, Paramjit Singh @ Pamma (petitioner No.1 in case No.6) and two unknown persons were sitting. The third vehicle i.e. a black Scorpio bearing no.PB-05-AJ-0061, was being driven by an unknown person and in the front seat Titi Sharma @ Tribhawan Deep Sharma (petitioner in case No.1) was sitting and on the rear seat, three unknown persons were sitting.

(3.) In the fourth car which was a Fortuner, one Happy and some unidentified persons were sitting. In the FIR it has further been stated that the said persons were creating hooliganism and when the complainant party which also consisted of Jagdeep Singh @ Bhola (deceased) and Harminder Singh @ Babbu (deceased) tried stopping them from creating hooliganism then the said persons came in rage and with an intention to kill drove their vehicle, as a result of which Harminder Singh died on the spot and Jagdeep Singh @ Bhola was referred to DMC, Ludhiana where later on, he also died.