GULSHAN KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Through this petition under Sec. 482 Cr.P.C., the petitioner complainant has laid challenge to the order dtd. 20/2/2017 (Annexure P-8) of the trial court, whereby his application under Sec. 319 Cr.P.C. was dismissed.

(2.) According to the complainant, in the early hours of 20/6/2016, he alongwith his father was going to Gurudwara on a motorcycle. Some assailants, six in number, in Bolero car chased them. As a result thereof, father of the complainant-petitioner lost control over his motorcycle and resultantly struck the same against a tree. In the meantime, the assailants, out of whom three were named in the FIR and three in the supplementary statement on 22/6/2016, gave beatings to the father of the petitioner with base-ball sticks. However, the petitioner though once was caught by the assailants, but he succeeded in escaping from the spot. Resultantly, the petitioner reached home and thereafter received a phone call of his father on his mobile, asking his well being. Thereafter, the petitioner with his cousin reached at the spot and found his father lying in injured condition. He shifted his father to hospital, where the doctors declared him brought dead.

(3.) On this allegation, FIR No.37 dtd. 20/6/2015 under Ss. 302, 148 and 149 IPC was registered at Police Station Behrampur, District Gurdaspur.