GURPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present application has been filed for placing on record the testimony of complainant Baldev Singh recorded before the trial Court as Annexure P-5. Keeping in view the averments made in the application, the same is allowed and Annexure P-5 is permitted to be taken on record. CRM-M-21033-2020 and CRM-M-26753-2021

(2.) By this common order, two petitions, the details of which have been given in the heading of the order, are being disposed of as these petitions arise out of the same FIR. Present two petitions have been filed for the grant of regular bail to the petitioners in respect of FIR No.184 dtd. 7/9/2019 registered under Ss. 302, 34 and 120-B of the Indian Penal Code, 1860 at Police Station City Jagraon, District Ludhiana.

(3.) Learned counsel for the petitioners submits that in fact, the petitioners have been falsely implicated in the present case by the father of the deceased much after the incident had happened though, now during his testimony, he has resiled even from the said statement. Learned counsel for the petitioners further submits that in the present case, the petitioners along with the deceased were attacked by unidentified persons and the wife of the petitioner Gurpreet Singh @ Kaku, namely Rajvir Kaur scummed to injuries suffered in the said assault and after a period of 05 days of the incident, on the complaint made by the father of the deceased, the petitioners were roped in the present case on the ground that the deceased was being harassed by her husband namely Gurpreet Singh @ Kaku, (petitioner in CRM-M-21003- 2021) and he murdered his wife with the help of Davinder Singh, who is the petitioner in CRM-M-26753-2021. Learned counsel for the petitioner further submits that the only material witness i.e. the complainant has already been examined and all other witnesses are official and the material witness has not stated anything so as to connect the petitioners with the crime and even otherwise petitioners didn't had any motive to kill the deceased coupled with the fact that the petitioners are behind the bars since 15/9/2019 and the trial is likely to take some time before it concludes, no useful purpose will be achieved in keeping the petitioners behind the bars.