MANJEET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER -Manjeet Singh son of Jaspal Singh, has preferred the instant petition for the grant of regular bail in a case registered against him along with his other co -accused, namely, Gurpreet Singh son of Karam Singh, Jaswant Singh son of Jasmail Singh, Ashwani Kumar son of Sham Lal and Resham Singh son of Wassan Singh etc., vide FIR No. 109 dated 22.04.2013, on accusation of having committed the offences punishable under Sections 304, 307, 395, 353, 332, 186, 436, 427, 109, 120 -B, 148, 149 IPC and Sections 3 & 4 of The Prevention of Damage to Public Property Act, 1984 and Sections 42 & 45 of The Prisons Act, 1894, by the police of Police Station Kotwali, Faridkot.

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

(3.) PRECISELY , the prosecution claimed that on 19.04.2013, one under trial prisoner Harsha Singh son of Arvail Singh had fallen ill and he was being taken to hospital by the jail authorities. The petitioner and his other co -accused were stated to have blocked the movement of under trial Harsha Singh, culminating into his death. The accused were stated to have also attacked the jail officials. It is not a matter of dispute that Gurpreet Singh and Jaswant Singh, co -accused of the petitioner, were granted the concession of regular bail by this Court, by virtue of order dated 07.04.2014, rendered in CRM Nos. M -10803 & 10833 of 2014, whereas Ashwani Kumar, co -accused was granted bail by this Court by way of order dated 12.05.2014 in CRM No. M -14421 of 2014. Sequelly, Resham Singh, co -accused, was allowed bail by a Coordinate Bench of this Court (Surinder Gupta, J.) by means of order dated 11.02.2014, rendered in CRM No. M -3881 of 2014. Therefore, in that eventuality, I see no reason not to grant the concession of regular bail to the present petitioner under the similar set of circumstances.