CHAMKAUR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Sec. 438 Cr.P.C. for grant of anticipatory bail to the petitioner in a case bearing FIR No.101 dtd. 30/6/2022 under Ss. 304/120-B of IPC registered at Police Station Makhu, District Ferozepur.

(2.) The case of the prosecution is that on 30/6/2022 ASI Kirpal Singh No.1758, Police Station Makhu, Incharge of Police Post Joge Wala, in connection with search of bad elements was present at bus stop of Village Joge Wala, received secret information that Rajpal Singh alias Vicky son of Late Gurdeep Singh along with Zora Singh, Lakhwinder Singh alias Lakhu, Gurpreet Singh alias Gur, Gurcharan Singh alias Gaggu and Buta Singh used to sell heroin and intoxicating tablets as well as injections knowing fully well that such type of intoxicating substance, are sufficient to cause death of a person. Rajpal Singh, who is a drug addict, many times purchased such intoxicated substances, injections from them and also get injected, when he was going on motorcycle make Hero Honda CD Deluxe bearing No. PB-05-W-4860, fell down on earth and died near tubewell of one Swaran Singh son of Amrik Singh.

(3.) Learned counsel for the petitioner submits that the petitioner was granted concession of interim/anticipatory bail by the Court of learned Additional Sessions Judge (Fast Track Court), Ferozepur, vide order dtd. 15/9/2022 (Annexure P-2) and thereafter, the said benefit has been withdrawn and his anticipatory bail has been rejected by the said Court vide order dtd. 23/9/2022 as the petitioner could not join the investigation due to his ill health. However, the learned State counsel submits that apart from the present FIR, three more FIRs have been registered against the petitioner. The details of which are as under:-