RAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Application is allowed as prayed for. Prayer under Section 439 Cr.P.C is for grant of regular bail in case FIR No.87 dated 6.12.2008 under Sections 324/323/307/34 IPC, P.S Dera Baba Nanak.

(2.) As per allegations in the FIR lodged by the complainant- Lakhvinder Singh, petitioner along with co-accused (brothers) is alleged to have inflicted injuries on the complainant party. Petitioner-Ram Singh is alleged to have inflicted two injuries; one on the head of 65 years old uncle- Harwant Singh and the other other on the shoulder of his cousincomplainant/ Lakhvinder Singh with his datar.

(3.) Learned counsel for the petitioner submits that there was a cross version of the occurrence wherein the petitioner along with his two brothers Balkar Singh and Khajan Singh have also suffered injuries. It is submitted that the dispute is with regard to the possession and ownership of a piece of land.