AMARJEET SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioner has filed the present petition for seeking regular bail in FIR No. 22 of 2025, dtd. 21/3/2025, registered at Police Station Rakkar, District Kangra, H.P., for the commission of an offence punishable under Sec. 310(2) of Bhartiya Nyaya Sanhita, 2023 (BNS).

(2.) It has been asserted that the victim, Vikramjeet Singh, made a complaint to the police that he had heard some noise on 20/3/2025 at about 10.00 PM. 6-7 persons attacked him with a kirpan and took away Rs.40,000.00 from the cash box. These allegations are false, and there is no material to connect the petitioner to the commission of crime. The petitioner had earlier filed a petition seeking pre-arrest bail, but it was dismissed by the Court. The petitioner surrendered and was arrested on 18/8/2025. The petitioner is a permanent resident of District Kapurthala, Punjab, and there is no chance of his absconding. The petitioner would abide by the terms and conditions that the Court may impose. Hence, it was prayed that the present petition be allowed and the petitioner be released on bail.

(3.) The petition is opposed by filing a status report asserting that the informant/victim Vikram Jeet Singh made a complaint to the police that he was a salesman in a liquor vend at Kaloha. He heard some noise outside the shop on 20/3/2025 at about 10.00 PM. He went outside to check and found that 6-7 persons were standing outside the liquor vend. They attacked the informant with a knife. They snatched Rs.40,000.00 from the cash box. The police registered an FIR and investigated the matter. Alafdeen made a statement that the occupants of the vehicle bearing registration No.PB-08CX-8476 were looting a sooterist. They fled away from the spot. The police took the CCTV Footage and found that the vehicle bearing registration No.PB-086X- 8476 had crossed Kaloha chowk at 10.05 PM. It was found to be owned by Hari Singh. The police went to the house of Hari Singh and found Kamlesh Kumari at home, who revealed that her son Jagroop Singh, Sagar, Devender, juvenile Karan and Amarjeet had gone towards Himachal Pradesh in the vehicle. The police received an information that Sagar was beaten and was taken to the hospital. The police apprehended Sagar, who confessed to the commission of the crime and named other co-accused. The police arrested Devender Singh, Karandeep Singh and Sagar. Jagroop Singh produced the vehicle, Khanda, Datar, Kirpan, Baseball Bat, which were identified by informant/victim Vikramjeet Singh. Jagroop Singh identified the place of incident. Petitioner Amarjeet Singh had absconded. He was arrested and got recovered Rs.6,000.00. The co-accused stated that he (present petitioner) was in possession of the stolen property. Charge sheet was filed before the Court after the commission of the crime.