NAVJOT SINGH @ JOYTI @ JOT Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner seeks grant of regular bail in respect of a case registered against him vide FIR No.0318, dated 30.10.2019 at Police Station Model Town, Hoshiarpur under Sections 307, 326, 341, 148 and 149 of Indian Penal Code, wherein offence under Section 326 IPC was deleted and offences under Sections 308 and 323 IPC were added later on.

(2.) The FIR was lodged at the instance of Manpreet Singh, wherein it has been alleged that he had been caused injuries by Harbhajan Singh @ Bikka, who had given a blow with 'khanda' on the center of his head and also by Bikka's son namely Avtar Singh, who caused an injury with 'datar' on the left side of his head. Jyoti (the present petitioner) is stated to have caused an injury with base ball bat hitting the complainant on left side of his head. Even Gopi Ramgarhia is alleged to have given a blow with base ball bat hitting the complainant on his right elbow.

(3.) The learned counsel for the petitioner has submitted that the petitioner has falsely been implicated in the present case and that, in any case, even if the allegations as levelled in the FIR are taken to be correct, still the petitioner cannot be said to have committed any offence under Section 308 IPC. It has further been submitted that even as per the case of prosecution no 'grievous injury' was found to have been sustained by the complainant. It has also been submitted that the petitioner, in any case, is not a previous offender and has been behind bars since the last more than 7 months.