KEHAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The compendium of the facts, culminating in the commencement, relevant for disposal of the present petition and emanating from the record, is that, complainant-Kehar Singh son of Teja Singh claimed that on 08.10.2006, he was going in his Zen car bearing registration No. PB- 11V/4030, being driven by his driver, towards Bus Stand, Patiala. At about 6.30 PM, as soon as, his car crossed the red lights of Patiala-Rajpura Road, near Sirhindi Gate, Patiala, in the meantime, accused-Bhupinder Singh signalled to stop the car. Thereafter, accused-Rajinder Singh and Harbinder Singh also suddenly appeared there. Bhupinder Singh was stated to be armed with a knife, whereas other accused Rajinder Singh and Harbinder Singh were armed with sticks. The petitioner claimed that then Rajinder Singh gave a stick blow on his right shoulder, while accused Bhupinder Singh gave a knife blow on his right arm. The third accused gave fist blows to the petitioner and dragged him. The other accused, namely, Savinder Singh and Arvinder Singh were standing near the car to help the accused. The clothes of the petitioner were torn and blood started oozing out of the knife wound profusely. Thereafter, the complainant was admitted and medico legally examined in Rajindra Hospital, Patiala.

(2.) Levelling a variety of allegations and narrating the sequence of events in all according to the petitioner, the accused caused injuries to him with their respective weapons, in the manner indicated here-in-above. Complainant-Kehar Singh reported the matter to the police, wherein his statement was recorded by virtue of DDR No. 29 dated 09.10.2006, by the police of Police Station Division No. 4, Patiala, on the same day.

(3.) During the course of investigation, the police found the information given by the petitioner to be false vide report dated 04.11.2006(Annexure P-1)and initiated the proceedings under Section 182 IPC against him in this behalf.