CHAMKAUR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard.

(2.) Petitioner, Chamkaur Singh son of Jalaur Singh, has filed this petition under Section 439 of the Criminal Procedure Code, for grant of regular bail in FIR No. 90 dated 31.5.2009 registered at Police Station Baghapurana, District Moga, under Sections 307, 324, 323/34 IPC. The FIR was registered on the basis of the statement of Chet Singh. He came out with the version that on 31.5.2009 at about 8.30 AM he was watering the tree when he was stopped from doing so by Beant Singh son of Jalaur Singh. Thereafter, Beant Singh twisted his arms, whereas the present petitioner, who was having a 'rambi' (an instrument for mending the shoes) gave a blow with the help thereof on the right side of his back. The coaccused Jalaur Singh gave gandasa blow from its blunt side which hit on the right side of his forehead. After the occurrence, the injured was medico legally examined and two injuries were found on his person. The injury attributed to the present petitioner was declared dangerous to life. Keeping in view the nature and seat of the injury, no ground is made out for releasing the petitioner on bail. Accordingly, the bail application is hereby dismissed.