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Judgment
17 paragraphs · 292 wordsRaj Mohan Singh, J
The case has been taken up for hearing through video conferencing.
Petitioner seeks grant of regular bail in his second attempt under Section 439 Cr.P.C in case bearing FIR No.24 dated 12.03.2017, registered under
Sections 302, 307, 148, 149, 120-B IPC and Sections 25/54/59 of the Arms Act at P.S. Bareta, District Mansa. Earlier petitioner bearing CRM-M
No.37522 of 2018 was got dismissed as withdrawn on 29.01.2019.
As per allegations on the fateful day at about 10.20 A.M., Binder Singh President Truck Union, Gurpreet Singh Sindhu, petitioner, Parveen Singh and
four other unknown persons came in the court-yard of truck union duly armed. Gurpreet Singh raised lalkara. Thereafter, petitioner took out a pistol
and fired upon Raitajinder Singh which hit him upon his left ear. Binder Singh took out a pistol and fired towards Rajinder Kumar which hit him on
backside of his ear. Both the injured fell down. Sukhwinder Singh raised alarm. Thereafter, Parveen Singh took out a pistol and fired upon Sukhwinder
Singh which hit him on his left shoulder. He also fell down. Thereafter, petitioner and Binder Singh did other firing also. The unknown persons also
caused injuries with iron rods to Sukhwinder Singh, who was lying on the floor. Raitajinder Singh and Rajinder Kumar died in this occurrence of open
firing done by the petitioner and Binder Singh.
Learned Senior counsel for the petitioner submitted that the petitioner is in custody since 13.03.2017 and the trial has not made any meaningful
progress so far.
Having heard learned counsel for the parties, I do not incline to grant any indulgence of regular bail in second attempt, though nevertheless the trial
Court shall make every endeavour to conclude the trial at the earliest.
Petition stands dismissed.