SANJEEV KUMAR @ SANJU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The aforesaid presence is being recorded through video conferencing since the proceedings are being conducted in virtual court.

(2.) The present petition has been preferred by petitioner - Sanjeev Kumar @ Sanju, for grant of regular bail in case FIR No.151 dated 25.11.2018 under Sections 307, 326, 324, 341, 201, 34 IPC, registered at Police Station, Jalandhar Cantt, Police Commissionerate Jalandhar.

(3.) The FIR was registered at the instance of Kaushal Pal (a financier), wherein it has been alleged that on the day of occurrence i.e. 24.11.2018, petitioner and his brother Vikram Singh @ Bikram Singh @ Vicky attacked the complainant when he was passing through a street on foot, alongwith his partner Sunny. The complainant was caught hold by coaccused Vikram Singh while petitioner - Sanjeev Kumar @ Sanju gave knife blows on his chest and shoulder, with intention to kill him.