VARINDER SINGHBAWA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The Prayer in this petition under Sec. 439 Cr.PC is for the grant of regular bail in case FIR No.38 dtd. 6/4/2022 under Ss. 302, 34 IPC and Ss. 25 and 27 of Arms Act, 1959 (Ss. 148, 149 IPC added later on and Sec. 34 IPC deleted subsequently) registered at Police Station Urban Estate, District Patiala.

(2.) The brief facts of the case are that statement of one Jugandeep Singh was recorded to the effect that he had graduated from Khalsa College, Patiala in 2018. One Harvir Singh was the president of Student Organization in Punjabi University, Patiala. Prior to the occurrence a quarrel had taken place between him(complainant) and Harvir Singh. On 5/4/2022 while he (complainant) was standing in front of Butter Stup Pizza Hut restaurant then Harvir Singh along with Tejinder Singh Fauji came there and started abusing him. Thereafter Harvir Singh left the place on his motor cycle and came back on motor cycle accompanied by two persons namely Bonny and Harman. On seeing them he (complainant) stayed in his car parked nearby. Thereafter Harvir, Tejinder Singh, Bonny and Harman surrounded his car. Harvir was holding a pistol in his hands and started threatening him. On seeing the altercation his (complainant's) friend Gurjinder Singh the owner of the restaurant called Dharminder Singh @ Bhinda his (complainant's) friend, who tried to convince Harvir Singh and his companions. After sometime, Tejinder Singh Fauji raised a lalkara that they be not spared. Thereafter Tejinder Singh Fauji, Harvir Singh, Bonny and Harman started firing shots with their pistols and they (complainant party) started running to save themselves. Then Harvir Singh fired a shot towards Dharaminder Singh which struck his back and he fell into an empty plot. On his (complainant's) screaming many people came out of the PG accommodations situated near the spot after which the accused ran away. Dharminder Singh died due to a gunshot injury. Based on the aforementioned allegations the present FIR came to be registered. Thereafter a Video clip of the recording was examined and it was found that Bahadur Singh, Pritpal Singh, Varinder Singh (petitioner) and Navi Sharma @ Ravi (since granted bail vide order dtd. 23/2/2023 in CRM-M-6571-2023) were present at the spot along with muffled faces. A supplementary statement of the complainant was recorded naming the above 4 persons as accused. Therefore, these 04 persons were nominated as accused as well.

(3.) The Counsel for the petitioner contends that petitioner is not named in the FIR but in the supplementary statement of the complainant. Even as per the CCTV footage/video clip of the alleged scene of occurrence the petitioner cannot be identified properly. The statement of the owner of Butter Stup Pizza Hut restaurant namely Gurjinder Singh was recorded under Sec. 161 Cr.PC wherein the name of the petitioner does not figure. The deceased had received only one gunshot injury attributed to Harvir. As the petitioner was in custody since 9/4/2022 and only one out of 33 witnesses had been examined so far, he was entitled to the grant of bail, more so when a similarly situated co-accused Navi Sharma had been granted similarl relief.