GURMEET SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONERS are seeking bail under Section 439 Cr.P.C. in case FIR No. 29 dated March 31, 1999 under Sections 302/120 IPC read with Sections 27/54/59 of the Arms Act.

(2.) THE allegation against the petitioners, as contended by Mr. R.S. Cheema, learned counsel for the petitioners, is that they have been labelled as conspirators and that too, on the basis of statement of Rajbir son of Ajmer Singh, brother of Baljinder Kaur, one of the deceased. Originally, the case was registered against Sahab Singh, Lakhmir Singh and Darshan Singh, who had been specifically named therein. Now, surprisingly, after a period of two months of the submission of challan, the Investigation Officer recorded the statement of Rajbir Singh on August 3, 1999 with an ulterior motive. On August 3, 1999 Rajbir Singh has reported to the SHO/PS Nangal as under :

(3.) MR . R.S. Cheema, learned counsel, therefore, contended that when different versions are coming forth, the one favouring the accused must be accepted.