MANDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner seeks grant of regular bail under Section 439 Cr.P.C in case bearing FIR No.74 dated 15.9.2014 registered under Sections 302/ 201/ 34 IPC at Police Station Jhunir.

(2.) Learned counsel for the petitioner relies upon order dated 15.5.2015 passed in CRM-M No. 9472 of 2015, granting bail to co-accused Gurdarshan Singh. Author of the FIR Balwinder Singh is the brother of deceased Jaswinder Singh.

(3.) Deceased was married to Sukhpal Kaur. Allegations are that Sukhpal Kaur was not enjoying good moral character. Petitioner along with Gurdarshan Singh used to visit the house of deceased Jaswinder Singh. Sukhpal Kaur used to serve liquor to them. Pointed allegations are of illicit relationship. On being objected, Sukhpal Kaur did not mend her ways. During the night of 11/12.09.2014, complainant alleged that he saw Mandeep Singh (petitioner) and Gurdarshan Singh coming to the house of deceased Jaswinder Singh and they enjoyed music by putting deck on the tractor in a high volume. During odd hours at about 3.00 A.M., when the music was stopped, complainant heard noise of starting of motorcycle. Complainant went outside and thereafter told the story to his wife as well as to former sarpanch. Suspicion was that Sukhpal Kaur, in connivance with petitioner and co-accused Gurdarshan Singh might have committed murder of Jaswinder Singh.