HARVINDER SINGH @ BABBU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Custody certificate furnished by learned State counsel is taken on record, subject to all just exceptions.

(2.) This is a second petition preferred by Harvinder Singh @ Babbu, under Section 439 of the Code of Criminal Procedure (for brevity, 'Code'), seeking bail, pending trial in case FIR No. 163, dated 06.11.2013, under Sections 306, 148 and 149 IPC, at Police Station City Samana, District Patiala, as first petition was withdrawn on March 19, 2015.

(3.) Instant FIR has been registered on the basis of statement of Sukhwinder Singh @ Sukha, on the allegations that his niece Kuldeep Kaur, her husband-Kanwaljit Singh and their son Bikramjit Singh committed suicide on November 06, 2013 by hanging themselves with a tree near the rice sheller as deceased-Kanwaljit Singh was having a dispute with his brother Harjit Singh regarding rice sheller and a sum of Rs. 60 lacs was payable by them to Markfed/Govt. Deceased-Kanwaljit Singh arranged the said amount by obtaining loan from various persons and handed over the same to his brother Harjit Singh and nephew Harvinder Singh @ Babbu for depositing the same with Markfed/Govt. but Harvinder Singh @ Babbu in connivance with his father Harjit Singh misappropriated the said amount. Due to the said reason, Kanwaljit Singh, his wife Kuldeep Kaur and their son Bikramjit Singh put an end to their lives by hanging themselves with a tree.