On Wednesday, a Local Court granted interim bail to 4 cops & another man facing an FIR under Arms Act along with Punjabi Singer Sidhu Moosewala. The Court fixed June 9 as the next date of hearing & directed all 5 to join Police investigations.
Advocate Sumir Fatta, the counsel of all 4 cops said that “Court has granted interim bail to Constables Harwinder Singh & Jasveer Singh, Head constable Gurjinder Singh, & ASI Balkar Singh & directed them to join investigations".
Jasveer Singh was working as Steno in the office of DSP (H) Sangrur, Harwinder Singh as a driver while ASI Balkar Singh was posted as Reader & Gurjinder Singh had been working as a gunman in the same office.
Fatta said that “We raised the points that the authenticity of the video is under the scanner. Police registered the FIR on May 5 while it claimed that firing took place on May 1. The addition of the Arms Act was done on May 17, almost 13 days after the registration of FIR".
Apart from 4, the Court has also granted interim bail to shooting player Jungsher Singh. All 5 have claimed in their applications that the use of Arms & Ammunition has been attributed only to accused Inderveer Singh Grewal, Subhdeep Singh Moosewala & Karam Singh Lehal while they have been facing allegations that they helped all three accused in firing the weapon.
The Additional Public Prosecutor for the state argued that the allegations against the accused were grave & they did not deserve the grant of relief of anticipatory bail.
On May 4, after a video showing the singer shooting at a firing range in Badbar of Barnala district, went viral on the social media, the Dhanauala police, on the directions of Punjab DGP Dinkar Gupta, had registered a case under sections 188 of the IPC & Section 51 of the Disaster Management Act against Moosewala & the five policemen. This included Assistant Sub-inspector (ASI) Balkar Singh, Head Constables Gagandeep Singh & Gurjinder Singh, Constables Jasvir Singh, Harwinder Singh & three others, Karam Singh Lehal, Inder Singh Grewal & Jang Sher Singh.
But within 24 hours, another FIR was also registered against all under the same sections at Dhuri Sadar police station on May 5 after another video showing Moosewala firing from his private pistol at Laddai Kothi shooting range surfaced. On May 17 police added Sections 25 & 30 of the Arms Act 1959 to both FIRs registered against Moosewala & others.
All cops were suspended after the registration of the FIR & since the addition of Arms act in both FIRs, cops of both districts have been conducting raids to arrest the accused.
Gurmeet Singh, SP Punjab Bureau of Investigation Sangrur said that “Our teams have been conducting raids to arrest the accused".
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