LAKHVIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By way of this common order, I intend to dispose of abovesaid two petitions as they have arisen out of the same FIR.

(2.) Petitioners have approached this Court by way of present petition praying for granting regular bail in case FIR No.144 dtd. 8/12/2022 under Ss. 302/216/427/120-B/148/149 of IPC, 1860 and Ss. 25/29/30/54/59 of the Arms Act, 1959 registered at Police Station City Nakodar, District Jalandhar (Rural), Annexure P-1.

(3.) Succinctly, facts of the case are that FIR was registered on the statement of the complainant namely Harminder Singh. It was alleged that his son had got a ransom call on 1/11/2022 for paying Rs.30.00 lakh. On account of the same, a complaint was filed and his son Bhupinder Singh @ Timmy was granted the security by the State and provided two security gunmen namely Mandeep Singh and Parminder singh. On 8/12/2022 after closing the shop, his son along with his gunman Mandeep Singh about to leave in his car, however, 2-3 persons came and who started firing and on account of the bullet injuries, his son and constable, both succumbed to the injuries. A request was made to take legal action against the unknown accused. On registration of the FIR, investigation commenced. During investigation, some co-accused were arrested and thereafter, on 14/12/2022 co-accused Manga Singh @ Geeta @ Bichu, made a disclosure statement about the complicity of the petitioner Amrik Singh (in CRM-M-22607-2025). So far as the co-accused Gurwinder singh @ Ginda is concerned, he made a disclosure statement on 17/12/2022 about the complicity of the petitioner Lakhvir Singh. Thus, the petitioner was arrayed as accused. Resultantly they were arrested on 18/12/2022 and 23/12/2022. They approached the Court of learned Additional Sessions Judge, Jalandhar, praying for grant of regular bail. However, after hearing both the sides, the learned Court finding no merit in the same, dismissed the bail application(s) filed by the petitioners vide orders dtd. 1/7/2024 and 13/12/2024, respectively. Hence, the petitioners have approached this Court praying for grant of bail by way of filing the present petitions.