JATINDER PAL SINGH @ SUNNY Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Jagdeep Singh @ Rinkle, a young man still in the first flush of youth, died at a hospital in Ludhiana on 19.07.2018. His death was due to the shock and haemorrhage caused by multiple ante mortem injuries which were sufficient in the ordinary course of nature to cause death.

(2.) Initially, FIR No.118 dated 19.07.2018 was registered under Sections 307, 452, 148 and 149 IPC on the file of Police Station Division No. 2, Ludhiana, in relation to the attack upon Rinkle. Sections 302 and 120-B IPC were added therein on 20.07.2018, after his death.

(3.) Jatinder Pal Singh @ Sunny, the petitioner in CRM-M11839-2020, was shown as the named accused in the FIR along with eight unknown accused. Thereafter, the police included the names of the other accused persons and one amongst them was Vishal, the petitioner in CRM-M-778-2020. Jatinder Pal Singh was arrested on 22.07.2018 while Vishal was arrested on 05.09.2018. By way of the present petitions, both of them seek regular bail.