NARDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition for grant of regular bail has been filed by petitioner - Nardeep Singh, an accused in FIR No.67 dated 7.8.2019, under Sections 186, 353, 427, 506, 148, 149, 379 IPC(Section 307 IPC added later on) and Section 21 of Mines and Minerals (regulation of Development) Act, 1957, registered with Police Station Ladhuwal, District Police Commissioner ate, Ludhiana.

(2.) Briefly stated, facts of the case as per prosecution story are that Sh.Balwinder Singh - SDO - cum - Assistant District Mining and Mining Inspector had submitted a written complaint at Police Station Ladhuwal, Ludhiana stating therein that he along with other officials had gone to village Kharak Nurpur Bet, Ludhiana in an official vehicle for checking illegal mining; when they reached there, they saw that seven tractor trolleys loaded with sand were standing at the spot; they clicked the photographs of those tractor trolleys; Sham Singh Daudhariya and his associates along with the drivers of the tractor trolleys armed with iron rods and sharp edged weapons attacked them, raising lalkara that if they came to the spot again, then they would be killed. According to the complainant Balwinder Singh, SDO, he and other officials accompanying him received injuries, therefore necessary action be taken.

(3.) On the basis of such complaint, formal FIR No.67 dated 7.8.2019, under Sections 186, 353, 427, 506, 148, 149, 379 IPC and Section 21 of Mines and Minerals (regulation of Development) Act, 1957 was registered with Police Station Ladhuwal. Subsequently, offence under Section 307 IPC was also added. Accused were arrested in this case. The petitioner had approached the Court of Sessions and moved an application for grant of regular bail but the same was dismissed by Additional Sessions Judge, Ludhiana vide order dated 21.12.2019, as such he has approached this Court for similar prayer, which is being resisted by the State counsel.