HARDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The petitioner seeks regular bail in a case registered against him on 21.3.1999 for the offence under Sections 447, 427, 379, 148, 149 of IPC.

(3.) The FIR in the case was lodged on the complaint of Darshan Singh, who alleged that he had purchased land measuring 7 kanals 12 marlas from Ajit Singh son of Lal Singh. He had sown the Wheat crop in it. On 23.3.1999 at about 9.00 A.M. he had gone to his fields, then Shiv Singh, Chanchal Singh, Avtar Singh and Mohinder Singh sons of Lal Singh, Sukhwant Singh and Makhan Singh sons of Chanchal Singh, Satnam Singh son of Shiv Singh and Bunty (@ Hardeep Singh petitioner) son of Avtar Singh, were harvesting the wheat crop with their datars. The complainant Darshan Singh stopped them but they raised lalkara and said that the complainant be taught a lesson for purchasing the land from their brother. The complainant being helpless did not do anything and he lodged the FIR.