JASPAL SINGH BEDI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner seeks the concession of pre-arrest bail in case FIR No.84 dated 12.06.2015, under Section 306 IPC registered at Police Station City Sri Muktsar Sahib, District Sri Muktsar Sahib.

(2.) Deceased in the present case is Vishal Sachdeva, who was stated to have gone missing from home on 08.06.2015 and whose body was recovered from a canal on 11.06.2015. Complainant is the mother of the deceased, namely, Rajni Sachdeva. As per version of the complainant, her husband Narinder Kumar, who was a heart patient and had died almost one year prior, had some financial dealings with the present petitioner. After the death of husband of the complainant, the petitioner is stated to have pressed upon the complainant as also her son, namely, Vishal Sachdeva for return of money that Narinder Kumar, husband of the complainant had owed to him.

(3.) As per complainant, the money was returned, yet accused Jaspal Singh Bedi, present petitioner continued to harass the family. It is further stated by the complainant that a house belonging to the complainant's family was transferred in the name of the son of the accused i.e. Sunny. Further allegation is that at that point of time, the accused had held out a promise that if the house was transferred then he would return 5 marlas of land as also some money. Specific allegation is that the accused had declined to honour such commitment on account of which deceased Vishal had taken the extreme step of jumping into a canal and as such having committed suicide.