DALJIT SINGH ALIAS SETHI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER -Daljit Singh alias Sethi son of Narinder Singh, has directed the instant petition for the grant of regular bail in a case registered against him along with his other co -accused, namely, Bhupinder Singh, Baldev Singh and Jaspal Singh @ Pali etc., vide FIR No. 91 dated 28.06.2012, on accusation of having committed the offences punishable under Sections 302, 307, 325, 323, 506, 201, 148, 149 IPC and Section 30 of The Arms Act, by the police of Police Station Mukerian, District Hoshiarpur.

(2.) NOTICE of the petition was issued to the State.

(3.) WHAT cannot possibly be disputed here is that, during the course of investigation, the petitioner was found innocent and was exonerated by the police in this case. Subsequently, he was summoned in the wake of application under Section 319 Cr.P.C. filed on behalf of the prosecution as an additional accused, to face trial of the indicated offences by the trial Court, by way of summoning order dated 01.08.2013 (Annexure P -10). Neither any specific role nor any particular injury is attributed to him in the FIR. In that eventuality, whether the provisions of vicarious liability under Sections 148 and 149 IPC are attracted to the facts of the present case against the petitioner or not, inter alia, would be a moot point to be decided during the course of trial by the trial Court.