LAWS(P&H)-2010-9-567

SANTOKH SINGH & ANOTHER Vs. STATE OF PUNJAB

Decided On September 09, 2010
Santokh Singh And Another Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) Petitioners have filed this petition under Section 439 of the Code of Criminal Procedure for grant of regular bail in case FIR No.57 dated 22.4.2010, under Sections 307,323,324,452,148,149 of Indian Penal Code, Police Station Tanda, District Hoshiarpur.

(2.) As per the prosecution case, petitioner no.1 had raised a lalkara that a lesson be taught to the complainant party. Thereafter, he gave a blow with his kirpan on the forehead of complainant Maninder Singh and someone gave a rod blow on the right side of his abdomen. Other persons inflicted injuries on the person of Devraj, father of the complainant. Learned counsel for the petitioners has submitted that it is a case of version and cross-version. A DDR was recorded on the basis of the statement of the petitioner no.2 but no action has been taken by the police on the said DDR qua the cross version set up by the petitioners. Wife of petitioner no.1 had suffered seven injuries in the alleged occurrence and petitioner no.2 has suffered three injuries in the alleged occurrence. No overt act is attributed to petitioner no.2.

(3.) Learned State counsel, who is assisted by H.C. Gurbachan Singh, has failed to show the medical opinion vide which the injury on the person of Maninder Singh was declared dangerous to life.