TARLOCHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) HEARD counsel for the parties. The petitioner seeks bail in the cross-case registered against him on the statement of complainant-Hardeep Singh for the offences under Sections 324, 323, 384, 148 and 149 IPC, besides, Section 326 IPC, which was added later as also Section 25 of the Arms Act.

(2.) AS per allegations in the cross-version, which is registered on the statement of Hardeep Singh, it has been alleged that on 07.07.2009 at about 11.00 a.m. Hardeep Singh and his brother Gurdeep Singh after taking an amount of Rs.1,10,000/- for domestic needs, from their commission agent Ranjit Singh, were going to Chawinda Kalan. When they reached near the house of Gurmeet Singh, then Gurpreet Singh (son of Harbhajan Singh) while parking his Black Balero in an unusual manner on the road stopped them. Immediately, Sukhdev Singh and Tarlochan Singh (petitioner) came out and they had belchas. They both attacked one after the another and broke the wind-screen of the car.

(3.) AFTER giving my thoughtful consideration to the matter, it may be noticed that the role attributed to the petitioner is that he broke the wind-screen of the car and is not attributed any role in causing the injuries. The brother of the petitioner namely Harbhajan Singh has been granted the concession of bail. The petitioner is in custody since 02.09.2010. His further custody is not required for the purposes of investigation. The trial in the case is likely to take time.