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Lakharam S/o Vagta Ram vs The State of Rajasthan

Rajasthan High Court · Decided on 27 April 2017 · Citation: (2017) 04 RAJ CK 0131

HON’BLE JUDGES
Sandeep Mehta
CASE NUMBER
3245 of 2017

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Judgment

328 paragraphs · 3,486 words
1.

Heard learned counsel for the petitioner and learned Public

Prosecutor. Perused the order under challenge and the documents

placed on record.

2.

Anticipatory bail applications no.2743/2017 and 3173/2017

have been laid on behalf of the accused petitioners Hari Singh and

Pappu Singh, Bharat Kumar and Raan Singh respectively under

Section 438 Cr.P.C. whilst regular bail application no.3245/2017

has been laid on behalf of the accused petitioner Lakharam under

Section 439 Cr.P.C. in connection with F.I.R. No.230/2016,

registered at Police Station Ahore, District Jalore for the offences

under Sections 147, 148, 149, 365 and 302 IPC and Section 3 / 25

of the Arms Act.

3.

Succinctly stated facts relevant and essential for disposal of

these bail applications are noted herein below:-

4.

Complainant Hari Singh s/o Sultan Singh resident of Village

Bhooti lodged a written report at P.S. Ahore on 17.10.2016 at

8:40 AM alleging inter alia that on the previous evening i.e.

16.10.2016, some guests had come to his house. At about 8 O''

clock, he received an information from the outskirts of the village

that some persons had come in three vehicles and were searching

for the first informant and Loon Singh. A little later, Raju Singh s/o

Shrawan Singh called on the mobile phones of Loon Singh and the

complainant and threatened them. The complainant apprehended

that some untoward incident may happen at his house, therefore,

he collected his guests and went to the Bhooti Liquor Shop. A little

later, Raju Singh, Lakharam and Bhagwat Singh and 8-10

unknown persons came there in Gateway, Scorpio and Swift

Desire vehicles. The first informant''s brother Shri Manohar Singh

was also going from Village Bhooti to Kanwla on a tractor. On

noticing the commotion, he stopped his tractor at the liquor shop.

Raju Singh, Lakharam, Bhagwat Singh and 8-10 unknown persons

got down from these three vehicles. Raju Singh, Lakharam and

Bhagwat Singh were having pistols whereas other accused were

armed with iron rods etc. All three named accused who were

armed with pistols started firing in the air. Lakharam fired towards

the complainant but he managed to save himself. The three

assailants directed their attention towards his brother Manohar

Singh and started shooting at him as a result whereof, he got

injured and fell down unconscious on the tractor''s seat. Thereafter,

the first informant, Mahipal Singh, Sikpal Singh and Loon Singh

took Manohar Singh to Mahaveer Hospital, Sumerpur in an

unconscious condition where the doctors declared him dead. While

the first informant was taking the injured to the hospital, the

assailants abducted Hukam Singh and took him away in their

vehicles. On the basis of this report, FIR No.230/2016 was

registered at P.S. Ahore for offences under Sections 147, 148,

149, 365 and 302 IPC and Section 3 / 25 of the Arms Act and

investigation commenced. The dead body of Mahipal Singh was

subjected to post mortem and it was found that he was having a

solitary gun fire injury on his right hypochondrium area extending

to the peritonial cavity. The bullet lodged in the renal area was

allegedly recovered and has been reportedly sent to the FSL for

examination. The cause of death was opined to fire arm injury on

the abdominal area of the deceased.

5.

It is pertinent to note here that the accused petitioners Hari

Singh, Pappu Singh, Bharat Kumar and Raan Singh (who crave

pre-arrest bail) were not named in the FIR despite the fact that

the complainant and his companions admittedly knew them from

before.

6.

Complainant Hari Singh, in his first statement recorded

under Section 161 Cr.P.C. on 17.10.2016 repeated the story set

out in the FIR and further alleged that Loon Singh was operating a

petrol pump in partnership. Raju Singh used to take fuel from the

said petrol pump on credit. The due amount reached to Rs.5 lakhs

which Raju Singh did not want to pay and thus, he was bearing a

grudge against Loon Singh and the assault had been launched to

wreak vengeance. He clearly stated that he could not identify the

unnamed 8-10 assailants because of darkness. The subsequent

statement of Hari Singh was recorded on 14.12.2016 by the

Additional S.P., Jalore. In such statement, the complainant gave

out an entirely new version of the incident and alleged that one

Paras had left a sum of Rs.50,000/- with Bheru Singh, salesman of

Bhooti Liquor Vend for being paid to the complainant. A little later,

Loon Singh and Hukam Singh called him, upon which the first

informant asked them to come to Bhooti liquor shop. He reached

the shop at about 7 O'' clock in the evening. Hukam Singh, Loon

Singh, Ganpat Singh, Karan Singh and a young boy Raju Singh

arrived at the Bhooti liquor shop in a Bolero Camper vehicle

whereupon he purchased a liquor bottle and went back to his

house at Kanwla. He received an information at 8:30 PM that Raju

Singh and others were roaming around in three vehicles and were

searching for him and Loon Singh. On this, the complainant called

Lakharam and enquired about his whereabouts. Lakharam replied

that he was not accompanying Raju Singh and was at Takhatgarh.

Thereafter, Raju Singh called the complainant and enquired about

his own location as well as that of Loon Singh and Hukam Singh.

Upon this, the first informant accompanied with Loon Singh,

Hukam Singh, Ganpat Singh, Karan Singh, Raju and Sikpal Singh

again went to the Bhooti liquor shop at about 9:00 PM. They called

out Bheru Singh salesman and told him to call Seth Vikram Singh

so that the controversy with Raju Singh could be settled. In the

meantime, Manohar Singh came around on tractor from Kanwla.

They parked their vehicles in such a way that only one vehicle

could be taken out from between them. An unnumbered Gateway

vehicle came there and the driver parked it between the Bolero

Camper and the Tractor of the complainant party. A Scorpio

vehicle bearing no.RJ 24 GA 3330 also came there and the driver

of the said vehicle parked it by the side. Raju Singh armed with a

firearm and 3-4 other persons armed with blunt weapons got

down from the Gateway vehicle. Raju Singh fired aerial gunshots.

6-7 persons having iron pipes, lathies and baseball bats in their

hands got down from the Scorpio vehicle. Raju Singh fired at

Manohar Singh due to which he fell down. Thereafter, Raju Singh

launched assault on the remaining members of the complainant

party. Upon this, Sikpal Singh gave a sword blow to Raju Singh

after which Raju Singh was taken away in the Scorpio vehicle.

Manohar Singh was boarded on the Bolero Camper vehicle in an

injured condition and was taken to Mahaveer Hospital, Sumerpur

where the doctors declared him dead. The first informant further

alleged that the fact regarding abduction of Hukam Singh was

inadvertently recorded in the FIR. He further mentioned that while

drafting the FIR, owing to urgency of the situation, he named only

Raju Singh, Bhagwat Singh and Lakharam as the assailants

whereas apart from these three persons, Parasmal Kalal, Bharat

Kumar Suthar, Bharat Singh Rajput, Narayan Puri Swami, Bhanwar

Singh Rajput, Hari Singh Rajput, Raan Singh Rajput, Raju Singh

Rajput, Pappu Singh Rajput and Bharat Kumar Devasi were also

amongst the assailants who came to the liquor shop and assaulted

& killed his brother Manohar Singh and caused injuries to Ganpat

Singh, Karan Singh and Raju Singh. It is pertinent to note here

that in this subsequent statement of Hari Singh recorded by the

Additional S.P., there is no allegation that any of the petitioners

were armed with fire arms or that they fired gun shots towards

the complainant party.

7.

The statement of Bheru Singh salesman of liquor shop an

independent eye witness of the incident was recorded on

20.10.2016. He stated that Hari Singh honked his horn outside the

liquor shop at about 9 0'' clock on which, he and Kalu Singh

salesman came out. Hari Singh was at that time shouting loudly

into his mobile phone and was challenging Raju Singh to come to

the Bhooti liquor shop if he had courage to do so. At that time,

Loon Singh, Hukam Singh, Ganpat Singh and Sikpal Singh and two

unknown persons were accompanying him. The witness enquired

from Hari Singh as to the reason of the commotion on which, Hari

Singh told him to go inside the shop and stay out of trouble. A

little later, a Maruti 800 car came from towards Kanwla which was

being driven by Mahipal Singh. Manohar Singh also came there on

a tractor. All the three vehicles were parked in such a manner that

only one vehicle could pass between them. Hari Singh and his

companions were armed with some weapon or the other. 5-7

minutes later, a Gateway vehicle came from towards Village

Bhooti. 4-5 persons got down from Gateway vehicle of which one

was Raju Singh s/o Shravan Singh. The witness feared that some

untoward incident could happen on which he went inside the shop

and closed the door. He heard the gun shots being fired and

abuses being hurled from inside the shop. After the cries died

down, he and Kalu Singh came out and saw Manohar Singh lying

down in a pool of blood. He was thereafter taken away by Hari

Singh and his companions. Hukam Singh who was in an inebriated

condition, went and sat behind their shop. At about 11 P.M.,

Lakharam called him and asked him about the incident that had

occurred at his shop. He also told the witness that Raju Singh had

been injured in the incident. The subsequent statement of the

witness was recorded on 17.12.2016 in which, in addition to the

story set out in the earlier statement, the witness alleged that he

saw Raju Singh firing in air. Similar version of the incident was

given by Kalu Singh.

8.

Loon Singh, in his statement recorded as late as on

9.1.2017, repeated the story as stated by Hari Singh. The witness

further stated that he was having some monetary dispute with

Raju Singh.

9.

A cross FIR was also registered at the instance of the

accused party wherein it is alleged that members of the

complainant party assaulted Raju Singh and caused him a

significant sharp weapon injury on his hand.

10.

Bail applications preferred on behalf of Narain Puri, Bharat

Kumar, Bharat Singh and Parasmal have been allowed by this

Court and they have been enlarged on regular bail.

11.

The accused Lakharam has been arrested whereas, the

accused Pappu Singh, Bharat Kuimar, Raan Singh and Hari Singh

are sought to be arrested in the case at hand. Hence, these

applications for regular as well as pre-arrest bail have been

preferred on their behalf before this Court.

12.

Learned counsel Shri Vineet Jain representing the petitioner

Lakharam, learned counsel Shri Dhirendra Singh representing

petitioners Pappu Singh, Bharat Kumar & Raan Singh and learned

counsel Shri S.P. Sharma representing petitioner Hari Singh

vehemently urged that the entire prosecution story is false and

fabricated. From the material collected by the investigating

agency, it is apparent that Hari Singh, the first informant was the

aggressor and he deliberately designed the entire incident which

happened at the Bhooti liquor shop. For this purpose, he hatched

a conspiracy and came down to the liquor shop with numerous

companions all heavily armed. He called Raju Singh and

challenged him to come down to the liquor shop after making a

prior plan of attacking him. Vehicles of the complainant party were

parked in such a manner that the vehicle of the accused party

could be boxed in and they could be trapped and prevented from

escaping. Raju Singh fell into the trap and came to the liquor shop

with some unknown persons. No sooner Raju Singh got down from

his vehicle, he was assaulted and a serious sword injury was

inflicted on his hand. In defence, Raju Singh fired a gun shot

killing Manohar Singh from the complainant side. The story as put

forth in the FIR and in the statements of the prosecution

witnesses that the accused launched an indiscriminate assault on

the members of the complainant party by various weapons is

falsified from the fact that no one apart from Manohar Singh,

received any injury in the incident. They urged that it is impossible

to believe that all other members of the complainant party could

escape unscathed without even receiving a scratch had the

incident taken place in the manner alleged by them. It was further

urged that the complainant party was knowing all the accused

from before and in this background, there was no occasion for

omission of names of the petitioners Hari Singh, Pappu Singh,

Bharat Kumar & Raan Singh in the detailed written report and the

initial statement of Hari Singh recorded under Section 161 Cr.P.C.

It was further contended that the genesis of the occurrence was

deliberately concealed by Hari Singh and thus, no credence can be

given to the description of the incident as set out in the FIR and

both his statements recorded during investigation. It was further

submitted that the witness Bheru Singh salesman of the liquor

shop, has given the correct version of the story as it unfurled. The

witness clearly stated that the first informant Hari Singh called

Raju Singh on mobile and challenged him to come to the liquor

shop so that the scores could be settled. When Raju Singh came

to the shop, he was indiscriminately assaulted by the members of

the complainant party who were having dangerous weapons like

swords etc. in their hands. At that point of time, Raju Singh fired a

gun shot in his own defence. Even if presence of the remaining

accused persons is assumed at the scene of occurrence, then also

evidently, they did not play any active part in the entire incident.

They thus urged that the respective petitioners deserve to be

released on regular as well as pre-arrest bail.

13.

Per contra, Shri K.V.S. Vyas learned Public Prosecutor

appearing for the State and Sarva Shri M.K. Garg & Anil Joshi

learned counsel representing the complainant vehemently

opposed the submissions advanced by the petitioners'' counsel.

They contended that the accused party came to the village Bhooti

in three vehicles armed to the teeth and were searching for the

first informant and Loon Singh in order to kill them so that the

scores could be settled. They were armed with dangerous

weapons like fire arms etc. with the sole objective of killing Hari

Singh and Loon Singh. No sooner opportunity presented itself, the

accused Raju Singh, Lakharam and Bhagwat Singh and their

companions launched an indiscriminate attack on members of the

complainant party by fire arms and other weapons. Manohar Singh

was killed by the gunshot fired by Raju Singh. Remaining

members of the complainant party could somehow escape unhurt.

They thus urged that the case of Lakharam who craves regular

bail is distinguishable from that of the co-accused who have been

enlarged on bail by this Court because those co-accused were not

named in the FIR. They further prayed for rejection of the pre-

arrest bail applications filed on behalf of the respective petitioners

urging that exercise of the discretion under Section 438 Cr.P.C. is

unwarranted looking to the grave allegations made against the

accused.

14.

I have heard and considered the arguments advanced at the

Bar and have gone through the material available on record.

15.

It is admitted that the complainant Hari Singh knew all the

accused persons from before. The FIR was lodged on 17.10.2016

i.e. on the day next to the occurrence and, therefore, there was

no reason as to why names of the known accused persons could

not have been mentioned therein. Failure to mention names of the

petitioners Hari Singh, Pappu Singh, Bharat Kumar and Raan

Singh in the FIR is far too significant a circumstance to be ignored

in view of the peculiar facts of the case. The entire case as set out

by the first informant Hari Singh in the FIR was significantly

altered during the subsequent investigation made by an officer in

the rank of Addl. S.P. In view of the description of the incident as

given out by the independent witness Bheru Singh, evidently, it

was Hari Singh the first informant who made a call and challenged

Raju Singh to come the liquor shop with an anticipation of having

a duel with him. The complainant party was prepared for trouble

and was heavily armed. They parked their vehicles around the

liquor shop in a manner so that the vehicles of the accused

persons could be boxed in and their escape route cut off. No

sooner Raju Singh alighted from his vehicle, he was assaulted by a

sword and a grave sharp injury was caused on his fore arm. Thus

apparently, Hari Singh concealed genesis of the occurrence in the

FIR and gave out a concocted version of the story. Admittedly, as

per the medical report available on record, only a solitary fire arm

injury was caused to Manohar Singh in the incident which is

specifically attributed to Raju Singh. Had there been an iota of

truth in the prosecution story that the remaining accused persons

nearly ten in number were armed with dangerous weapons like

fire arms, lathies, iron rods etc. and launched an indiscriminate

assault on the complainant party then definitely some of them would have received injuries. In these circumstances, applicability

of Section 149 IPC in the case at hand is debatable and over

implication cannot be ruled out. Whilst in the initial prosecution

story as set out in the FIR and the first statement of Hari Singh,

all three accused persons named in the FIR were stated to be

armed with fire arms, on the contrary, in the subsequent

statement of Hari Singh recorded by the Addl. S.P., the said

allegation was given up and only Raju Singh was alleged to be

armed with a fire arm at the time of incident. It is also mentioned

in the statement of Bheru Singh that Lakharam called him at

about 11 0'' clock in the night and enquired as to whether any

untoward incident had happened at the liquor shop. Had Lakharam

been present at the scene of occurrence, there was no occasion

for him to make such an enquiry.

16.

Be that as it may. In view of the facts noticed above and

since, in the subsequent statement of Hari Singh recorded on

14.12.2016, there is no allegation that Lakharam was having a

firearm or that he fired towards the complainant party and as the

solitary fatal injury caused to deceased Manohar Singh has been

specifically attributed to Raju Singh, this Court is of the opinion

that Lakharam deserves to be enlarged on regular bail. Likewise,

the petitioners Hari Singh, Pappu Singh, Bharat Kumar and Raan

Singh were not named in the FIR despite the fact that the first

informant knew them from before. Their names have been

introduced in the belated statements of the prosecution witnesses

recorded after nearly two months of the incident. In this background, this Court feels inclined to grant indulgence of pre-

arrest bail to these petitioners as well.

17.

Consequently, Anticipatory bail applications no.2743/2017

and 3173/2017 laid on behalf of petitioners Hari Singh and Pappu

Singh, Bharat Kumar and Raan Singh respectively under Section

438 Cr.P.C. and regular bail application no.3245/2017 laid on

behalf of the petitioner Lakharam under Section 439 Cr.P.C. are

allowed.

18.

It is ordered that the accused-petitioner namely Lakharam

arrested in connection with F.I.R. No.230/2016, registered at

Police Station Ahore, District Jalore shall be released on bail;

provided he furnishes a personal bond of Rs.50,000/- and two

surety bonds of Rs.25,000/- each to the satisfaction of the learned

trial court with the stipulation to appear before that Court on all

dates of hearing and as and when called upon to do so.

19.

It is further ordered that in the event of arrest of petitioners

Hari Singh, Pappu Singh, Bharat Kumar and Raan Singh in

connection with F.I.R. No.230/2016, registered at Police Station

Ahore, District Jalore, they shall be released on bail; provided

each of them furnishes a personal bond in the sum of Rs.50,000/-

along with two sureties of Rs.25,000/- each to the satisfaction of

the concerned Investigating Officer/S.H.O. on the following

conditions :-

(i). that the petitioner(s) shall make himself/herself/themselves available for interrogation by a police officer as and when required;

(ii). that the petitioner(s) shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the court or any police officer; and

(iii). that the petitioner(s) shall not leave India without previous permission of the court.

A copy of this order be placed in each file.