SARABJIT SINGH @ SABA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in both the petitions titled above, filed under Sec. 439 Cr.P.C, is to grant regular bail in case FIR No.5 dtd. 18/2/2021, registered at Police Station GRP Pathankot, Police District Govt. Railway Police Pathankot, District Gurdaspur, under Ss. 302, 379, 411, 404, 201, 120-B, 34 IPC.

(2.) As per prosecution version, complainant Mohan Lal along with his wife had left for Mukerian on 14/2/2021 at about 4 p.m. On that day, his wife had a talk on the mobile of their son Vishal (since deceased). Their younger son, namely, Rajan had also seen their son Vishal going on a bullet motorcycle bearing registration No. PB-06-AN-0709 with Saba @ Sarabjit Singh (petitioner in CRM-M-59376-2022). However, Vishal did not return nor answered the call. Missing report was lodged with the police on 15/2/2021. In the evening of 15/2/2021, complainant received information from the police that motorcycle bearing registration No. PB06-AN-0709 had been found at railway track near village Paniar.

(3.) Both the accused Sarabjit Singh @ Saba and Karanveer Singh (petitioners herein) were arrested on 9/9/2022 and 12/9/2022 respectively. It emerged in their disclosure statement that deceased Vishal was keeping bad eye on the sister of Karanveer Singh, due to which on 13/2/2021, Vishal with some persons had attacked the house of Karanveer Singh, who wanted to take revenge from Vishal. Said Karanveer then conspired with Sarabjit Singh @ Saba to give money to him for consumption of drugs for committing the murder of Vishal.