BHOLA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) F.I.R. No. 147 dated 31.12.1998 came to be registered at Police Station, Mansa (City) under Sections 302/201/34 I.P.C. relating to the murder of Ranjit Singh. Petitioner-Bhola Singh approached the Sessions Court, Mansa with an application under Section 439 Cr.P.C. for being released on bail and the learned Additional Sessions Judge, Mansa dismssed the same. The petitioner has, therefore, approached this court for the same relief. The F.I.R. in question was registered on the statement of Balde. Singh which reads as follows :-

(2.) Ranjit Singh (deceased) was the brother's son of Baldev Singh. Ranjit Singh was a police Constable serving in Mansa district, and was a sportsman. On 21.11.1998 Constable-Pawan Kumar from police Lines, Mansa came to the house of Baldev Singh in village Manaki and enquired about Ranjit Singh, as the games of the Police Department were scheduled to take place at Mansa on 25.11.1998. Baldev Singh informed that Ranjit Singh had left the house on 9.11.1998 for Mansa and had not returned back thereafter.

(3.) Baldev Singh waited for about a week but still, Ranjit Singh did not come and, therefore, he along with Darshan Singh went to Police Lines, Mansa, enquired about Ranjit Singh and came to know that he was absent from duty. Search for Ranjit Singh was made, but nothing came to be known.