HARBHAJAN SANDHU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The prayer in the present petition is for quashing of FIR No.62 dtd. 16/5/2019 (Annexure P-2) registered under Ss. 306 and 34 IPC along with all the subsequent proceedings arising therefrom, including the report under Sec. 173(8) Cr.P.C. (Annexure P-7).

(2.) As per the prosecution story, deceased-Manjit Lal @ Lucky son of Jaswinder Lal got registered an FIR No.31 dtd. 8/3/2019 (Annexure P-l), alleging that on 18/2/2019 at about 09.00 p.m., the brother-in-law of the petitioner, namely, Baljinder Kumar @ Bindri along with 6-7 other persons, had assaulted him. The occurrence took place when Bhajan Lal @ Harbhajan Sandhu was reversing his vehicle and Baljinder Kumar @ Bindri asked the deceased to move aside. After the assault, the deceased was admitted to Civil Hospital, Jalandhar, where, after conducting X-rays, a fracture of the bilateral nasal bone was detected. The admitted fact is that the petitioner was not named as an accused in this FIR nor was any overt act attributed to him.

(3.) Subsequent thereto, as per the prosecution case, Manjit Lal @ Lucky had committed suicide. As per the impugned FIR, got registered by respondent No.2-Jaswinder Lal father of Manjit Lal @ Lucky (deceased), due to the harassment meted out by the petitioner, his brother-in-law Baljinder Kumar @ Bindri, his driver Jagjit @ Jeeta and three persons namely, Ashok @ Shoka, Sonu and Monu sons of Dalwinder Lal, the deceased had committed suicide by hanging himself.