JAGTAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CRM-2791-2022

(2.) This is a first petition under Sec. 439 Cr.P.C. for grant of regular bail in FIR no.86 dtd. 21/4/2021 registered under Ss. 323, 325, 341, 34 IPC (Ss. 302, 307, 201, 120-B IPC added later on) at Police Station Sadar Samana, District Patiala.

(3.) The FIR in the present case has been registered on the statement of Jaspreet Singh son of Sukhdev Singh who had stated that one Sohi Baba along with two unknown persons in a Verna car had come to thehouse of the complainant and inquired about his father and in the meantime Sukhdev Singh, i.e. the father of the complainant, rode on a TVS scooty to come to his house but when he saw the said three persons outside his home, he got scared and turned around his scooty towards the field and tried to run away. When, the three persons in the Verna car started chasing the father of the complainant, the mother of the complainant told the complainant to follow the said persons and the complainant saw that his father was being beaten up by the said three persons with rods and dandas and after leaving him unconscious, they escaped from the spot. It had been alleged in the FIR that one of the accused persons is Sohi Baba and the others could be identified upon seeing them. During investigation, confessional statement of Amarjeet Singh @ Sohi Baba was recorded under Sec. 27 of the Evidence Act and as per the said statement it was said Amarjeet Singh @ Baba, Bachittar Singh @ Ladi and Arun Kumar @ Chhotu, who had inflicted injuries upon the father of the complainant whereas the present petitioner and one Karan were sitting in the Duster car and when the Verna car had got stuck, it was then that the said Amarjeet Singh sat in the Duster car and fled from the place of occurrence.