JAGDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioners seek pre-arrest bail in a case registered against them for the offences under Sections 326, 323 and 34 IPC.

(3.) The FIR in the case has been registered on the complaint of Gurnam Singh who has alleged that at the time of the incident on 21.10.2009 at 6.00 p.m. the complainant and his father Surjit Singh and wife of the complainant, namely, Gurmit Kaur were standing in the passage outside their house. At that time, Satnam Singh who was ploughing his field at some distance broke the electric wire which connected the house of the complainant by entangling the same with his tractor. The complainant inquired from him in this regard and he took out a 'Datar' from his tractor. In the meantime, Jagdeep Singh (petitioner No. 1) and Soni ( petitioner No. 2) both armed with 'Tangli' and Mohinder Singh (petitioner No. 3) armed with an iron board (Phatti) came from the house and while coming Mohinder Singh raised a 'Lalkara' to catch hold and not leave the complainant side. In the incident that followed Jagdeep Singh gave a blow from the reverse side of 'Tangli' which hit the complainant on the right leg below the knee. Soni (petitioner No. 2) gave a 'Tangli' blow from its reverse side which hit the complainant on the right hip joint. To save the complainant, his father came forward, then Soni (petitioner No. 2) gave 'Tangli' blow from reverse side upon his father Surjit Singh, which hit on his left wrist. During this period Jagdeep Singh (petitioner No. 1) gave 'Tangli' blow from its reverse side upon father of complainant which hit on his left side of joint hip. Hue and cry was raised by them and all the aforesaid accused ran away from the spot along with their respective weapons. Later on, the complainant was brought to the Government Hospital, Ramdass in an injured condition where he is under treatment. The reason for the occurrence is when the complainant inquired from Satnam Singh for breaking the electric wire connection to their house, they kept this in their mind and injured him and his father Surjit Singh. In the medical examination of the complainant-Gurnam Singh that was conducted, there were four injuries on the person of Gurnam Singh. All the injuries attributed to the petitioners are simple in nature. One injury attributed to non-petitioner, namely, Satnam Singh is grievous. He was arrested on 17.11.2009.