PANKAJ CHOPRA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has filed the instant petition under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita, 2023 with a prayer to grant regular bail to him in case FIR No.107 dtd. 11/7/2024 registered under Ss. 103, 191(3), 190 and 61(2) of BNS Act, 2023, Police Station City South Moga, District Moga.

(2.) The FIR in the present case was registered on the basis of the statement made by Surjit Singh son of Mahinder Singh and the same has been reproduced below:-

(3.) Learned counsel for the petitioner contends that as per the allegations levelled by the complainant, the petitioner along with his wife had conducted a recce and on the basis of the information supplied by them, the other co-accused had acted and committed the murder of Harvinder Singh, due to previous enmity between the parties. Learned counsel further submits that in fact, the petitioner was not present at the place of occurrence and the allegations were primarily levelled against Dhaman Chopra, Gagan Bhullar, Amanjot and Sandeep Singh, who had allegedly inflicted injuries on the son of the complainant. He further contends that the petitioner was arrested in the present case on 11/7/2024 and is in custody for the last about more than 01 year. He further submits that a similarly placed co-accused namely Seema has been granted the concession of regular bail by this Court on 7/5/2025 in CRM-M-46881-2024. Admittedly, the petitioner had not caused any injury to the deceased and his case is clearly distinguishable from the other accused.