SAWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The matter has been taken up through Videoconferencing on account of outbreak of pandemic COVID-19

(2.) Petitioner Sawinder Singh has come up in this first anticipatory bail in case FIR No. 65 dated 7.7.2020 under Sections 354-B, 323, 447, 511, 34 IPC, Police Station Fatehgarh Churian, District Gurdaspur got registered by complainant Lakhmi wife of Surian Singh. The complainant has alleged that they were having land dispute with the accused side, demarcation of which has been got done and that on 2.7.2020 around 7.30 AM, the petitioner along with others non-applicants came on a tractor and tried to take forcible possession of the land. The complainant tried to stop them on which they assaulted her and tore off her clothes.

(3.) Learned counsel for the petitioner contends that the parties have a history of civil litigation and has drawn attention of the Court to Annexure P/2 civil suit filed by the petitioner against son of the complainant namely Buta Singh including police officials for using illegal force to grab the property of the petitioner and has further taken support from agreement Annexure P/3 regarding mortgaging of the land by the complainant side in favour of the petitioner's family and that nothing is to be recovered and it is a no injury case.