JAGRAJ SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE prayer in this petition is to release the Petitioner on regular bail in FIR No. 2 dated 3.1.2005, under Sections 302, 176, 202, 212, 109, 34, 120 -B, IPC, registered at Police Station Kotwali, Barnala.

(2.) THE aforesaid FIR has been registered on a complaint made by Vijay Kumar son of Ved Parkash (since deceased) who alleged that on 2.1.2005, his father after taking meals, went out and slept in a small room with a verndah constructed by them as a cattle shed in a plot which is at some distance from their residential house. In the morning of 3.1.2005, when the complainant went to the courtyard, he found the blood -smeared dead body of his father lying on the ground near the kikar tree. There were two broken cheel wood frames, some money and a cheque as well as a parna apart from slippers and pyjama lying near the dead body. The complainant suspected that since his father had a dispute over raising of a wall with one Karnail Singh s/o Chand Singh though the same had been compromised upon, it was just possible that Karnail Singh had got his father killed through someone.

(3.) IT is alleged that on 4.2.2005 one Jagir Singh made an extra -judicial confession before the Municipal Councillor Pritam Singh to the effect that he, Daljit Singh, Jagraj Singh (Petitioner) as well as the deceased Ved Parkash used to take liquor together and on 2.1.2005 also when they were having liquor, the deceased Ved Parkash allegedly made an offending remark before leaving the place. Thereafter, Jagsir Singh and his associates referred to above allegedly planned to finish off Ved Parkash. The Petitioner, however, left the scene and thereafter only that the said Jagsir Singh along with Balwinder Singh and Daljit Singh allegedly went to the room where Ved Parkash was sleeping. While Jagsir Singh kept on waiting on scooter No. PB -10 -AM -5980, Ved Parkash was done to death by Balwinder Singh and Daljit Singh and then all of them fled away on the scooter.