KALYANI SINGH Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Through the instant petition cast under Sec. 439 of the Code of Criminal Procedure, the petitioner claims relief of hers becoming admitted to regular bail in case FIR RC No. 0512016S0004 dtd. 13/4/2016, under Ss. 302, 120-B, 201 of Indian Penal Code and under Sec. 25/27/54 of Arms Act, registered at Police Station Special Crime Branch, Central Bureau of Investigation (CBI), Chandigarh. It is relevant to mention that the investigations into the instant crime event, were initially entered into by the Chandigarh Police but subsequently, through an order No. 134-HIII(2)-2016/1339 dtd. 20/1/2016 of the Home Secretary, Chandigarh Administration, the investigations were transferred to the CBI, resultantly, the crime event became registered with the Special Crime Branch, CBI, Chandigarh.

(2.) The crime event, occurred near Kothi No. 1001, Sector 27-B, Chandigarh. An intimation was given by the Sub Inspector concerned to the Station House Officer (SHO), Police Station, Sector 26, Chandigarh that when the police party was present in the area of Police Station, to spot attend, in the Government vehicle bearing registration No. CH01G1-6243, then they at about 10 PM, received an intimation through wireless message in the Police Station, that a person is lying near Kothi No. 1001, Sector 27B, Chandigarh. On receipt of the said information, the SHO of the Police Station concerned along with ASI besides being accompanied by other police officials arrived at the crime site in the Government vehicle, where, it was found that a dead body of a man, aged about 34/35 years was lying in a pool of blood on a pedestrian track in the green park adjoining Kothi No. 1015, Sector 27-B, Chandigarh. He was noticed to be carrying injuries on his left cheek and chest and blood was oozing from the above injuries. The police suspected that he had received gun shot injuries. Since the spot inspection revealed that an offence under Sec. 302 of the Indian Penal Code has been committed, therefore, a ruqa was sent from the crime site to the Police Station concerned for registration of a case under Sec. 302 of the Indian Penal Code against unknown persons.

(3.) It is but obvious that since then though the CBI on transfer to it, of the relevant investigations, had entered into investigations in respect of the above crime event, but obviously for almost more than six years therefrom, the CBI did not make any headway in solving the murder of deceased Sukhmanpreet Singh alias Sippy Sidhu. It was only on 15/6/2022 that the present petitioner was arrested, on the basis of certain inculpatory evidence as became collected by the CBI. This Court would refer to and would also hereafter adjudicate upon the validity or otherwise of the inculpatory evidence collected against the present petitioner by the CBI.