JASVIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Apprehending his arrest in the criminal case arising out of the FIR bearing No.103 dtd. 14.06.2021 registered at Police Station Division No.2 Pathankot, District Pathankot, under Sec. 306 IPC, the petitioner has preferred this petition for seeking the relief of anticipatory bail.

(2.) Bereft of unnecessary details, the allegations, as levelled by complainant-Balwinder Singh in the subject FIR, are that his cousin brother (the son of his maternal-uncle) named Harjinder Singh @ Rinku (for short "victim/deceased") had been dealing in the construction material for the last about one decade and the petitioner had also joined him in the said work but later on, the petitioner started working in rivalry with the victim which caused financial crisis and stress to him (victim) and on the previous day, i.e 13.06.2021, the said victim recorded the entire version regarding his having suffered a lot at the hands of the petitioner and consumed some poisonous substance and died.

(3.) Status-report filed on behalf of the respondent-State by way of the affidavit of the Deputy Superintendent of Police City, Pathankot, as forwarded by learned State counsel to this Court through e-mail, is taken on the record.