BIKRAMJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition is for releasing the petitioner on bail as per provisions of Section 167 (2)(a)(i)(ii) of the Code of Criminal Procedure (for short 'Cr.P.C.'), during pendency of the trial, in FIR No.121 dated 18.11.2018 under Sections 302, 307, 452, 341, 427, 34 of the Indian Penal Code, 1860 (for short 'IPC'), Section 25 of Arms Act, 1959, Sections 3, 4, 5 & 6 of Explosive Substances Act, 1908 and Sections 13, 16, 18 & 18B of Unlawful Activities (Prevention) Act, 1967 (for short 'UAP Act'), registered at Police Station Rajasansi, District Amritsar.

(2.) Brief facts of the prosecution version, as per the FIR registered on the statement of one Arjan Singh, are that on 18.11.2018, he was present in Nirankari Bhawan, where a Satsang was going on and about 200 persons were present. The complainant was doing the duty of Security Guard on the main gate, when two young boys came on a motorcycle. One boy took out a pistol and told the complainant to stand near the washroom. The second boy went inside and threw a grenade in the Satsang Hall and thereafter, both of them ran away. Due to grenade explosion, 22 persons were seriously injured and later on, three persons died and others suffered multiple grievous injuries.

(3.) Learned senior counsel for the petitioner submits that the petitioner along with one co-accused Avtar was later on arrested on 21.11.2018 and he was produced before the Illaqa Magistrate for the purpose of extension of his judicial remand on 22.11.2018 and therefore, a period of 90 days was to expire on 19.02.2019. It is further submitted that in the meantime, on an application moved by the Public Prosecutor on 12.02.2019, seeking extension of time for presentation of challan, the Illaqa Magistrate, on 13.02.2019, passed the following orders: -