GURSHARANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner, incarcerating upon his arrest in the FIR captioned above, came up before this Court under Sec. 439 of Code of Criminal Procedure, 1973 (CrPC) seeking bail.

(2.) In paragraph 14 of the bail application, the accused declares the following criminal antecedents:

(3.) Brief facts of the case are that the complainant informed the police that he is a car dealer. On 1/8/2021, he was showing his cars to the customers in the open space outside his shop. One Angrej Singh son of Jangir Singh had parked his Swift car for sale outside his shop. At about 5:00 P.M, two clean shaved young-men came and expressed their desire to buy a car. His son-Sharanjit Singh, who was helping in the business of the complainant gave keys to the customers and sat in the back seat of the car. After considerable time, when the son of the complainant alongwith the customers didn't come back, he got worried. About after half an hour, he received a phone call from his son that the said persons had thrown him out of the vehicle and snatched the car. Based on this information, the Police registered above-mentioned FIR. The police arrested five persons viz. Harpreet Singh @ Happy, Ajaypal Singh, Gursharanjit Singh @ Shunny-the present petitioner and Satnam Singh @ Sattu and Ranjit Singh @ Rana. It was revealed that as a part of conspiracy, Satnam Singh @ Sattu was having pistol and had threatened the son of the complainant and forced him to alight from the car.