MANJIT SINGH ALIAS DULLA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard learned Counsel for the Petitioner.

(2.) The Petitioner seeks pre-arrest bail in a case registered against him for the offences under Sections 323, 324, 148 and 149 IPC; besides Section 326 IPC which was added later.

(3.) The FIR in the case has been registered on the statement of Chandan Shergill. In the incident that occurred on 2.1.2010, the Petitioner is alleged to be armed with a Datar and he gave a Datar blow which was stopped by the complainant by holding his arm. The co-accused of the Petitioner, namely, Chamkaur Singh was armed with hockey, Mandeep Singh alias Monu was armed with a spade handle, Daler Singh son of Malkiat Singh was armed with handle of spade, Sandeep was armed with a baseball bat and they had attacked the complainant Chandan Shergill. Chamkaur Singh gave a Datar blow which hit on the middle of the head of the complainant. Then Bunty and Mandeep held the complainant. Then Chamkaur Singh gave a Datar blow on his head. Thereafter, Daler and Sandeep attacked with the handle of spade which hit on the left leg and left arm. Thereafter, Manjit Singh (Petitioner) kicked the complainant and gave fist blows. During this incident, the said persons also caused injuries to Gurwinder Singh. The complainant was admitted in Civil Hospital, Jalandhar by his mother who had brought him after arranging a vehicle. The reason for the dispute was that earlier they had petty quarrels several times with each other. He suffered injuries because he saved his uncle's son from that quarrels and talks in that regard for compromise were going on but they did not materialize.