JATINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Case is being taken up for hearing through Video Conferencing due to Covid-19 pandemic.

(2.) On 26/3/2021, the following order was passed:-

(3.) Learned counsel contends that the petitioner has been implicated in a false case solely on the basis of a third disclosure statement made by co-accused, Rashpal Singh, 100 days after the incident and that too while in police custody in another case i.e. FIR No.159 dtd. 24/8/2020, registered under Ss. 307, 353, 332, 333, 186, 34 of IPC and Ss. 25 and 27 Arms Act, at Police Station Bikhiwind, District Tarn Taran, pertaining to an attack on a police official and that apart from the aforementioned disclosure statement, there is no other material to connect the petitioner with the commission of the offences, besides the petitioner has been granted pre-arrest bail in FIR No. 159 dtd. 24/8/2020 by the learned Addl. Sessions Judge, Tarn Taran, vide order dtd. 1/12/2020, that apart from FIR No.226 dtd. 18/5/2020, and FIR No.159 dtd. 24/8/2020, the petitioner does not have any other case registered against him, he will not flee from justice nor tamper with the evidence nor influence witnesses, besides is ready and willing to join investigation and fully cooperate in the investigation as and when directed by the police.