SAMPURAN SINGH; SOBHA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) As identical questions of law and facts for the grant of anticipatory bail are involved, therefore, I propose to decide the indicated petitions, arising out of the same FIR/case, by this common order, in order to avoid the repetition.

(2.) Petitioners Sampuran Singh son of Gurbachan Singh and Sobha Singh son of Inder Singh, have directed the instant separate petitions for the grant of anticipatory bail in a case registered against them, vide FIR No.4 dated 27.1.2012 (Annexure P1), on accusation of having committed the offences punishable under Sections 302, 307, 452 and 506 read with section 34 IPC, by the police of Police Station Sadar Abohar, District Fazilka, invoking the provisions of Section 438 Cr.P.C.

(3.) The conspectus of the facts, which requires to be noticed, for the limited purpose of deciding the core controversy, involved in the present petitions for anticipatory bail and emanating from the record, is that, on the night intervening 25/26.1.2012, having finished their dinner, complainant Amandeep Singh son of Surjit Singh and his other family members had gone to sleep at about 8.30 PM in their house. Thereafter, they started vomiting profusely. They were removed to Civil Hospital, Fazilka for treatment. Subsequently, Kuldeep Kaur, daughter of Surjit Singh, had died due to poison. The complainant suspected that their relatives Master Sampuran Singh and his co-brother (Sandhu) Sobha Singh petitioners-accused had entered in their house and mixed some poisonous substance in their food, in order to kill them. The basis of suspicion was that about 2/2 years ago, accused Sampuran Singh had threatened his (complainant) father with dire consequences of eliminating their family. On earlier occasion also, he had inserted some poisonous substance in the tap of their field on 12.5.2009, where his father drunk the water and started vomiting. He (Sampuran Singh) was called in the panchayat at that time, but he did not attend the panchayat proceedings to give oath to show his innocence.