SURINDER SINGH @ SALINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition is for grant of anticipatory bail to the petitioner under Section 438 of the Code of Criminal Procedure (in short 'Cr.P.C.') in FIR No.66 dated 29.05.2019, for offence punishable under Sections 323, 324, 307, 427, 148, 149 of the Indian Penal Code, 1860 (in short 'IPC') registered at Police Station Nurpur, District Roopnagar.

(2.) It is argued by counsel for the petitioner that it is stated by Neeraj Kumar in the FIR that he along with his father and his elder brother Rohit Kumar and father's uncle son namely Dharampal had gone to attend a Panchayat and had parked their vehicle in front of the Janj Ghar (a common place) and when they were returning, they were stopped by 02 vehicles i.e. one Scorpio car and one Brezza car and 15-16 persons came out from the said vehicles. They were holding weapons like kirpan, gandasi, kirch and dandas, in their hands and they immediately attacked the complainant party. The petitioner - Surinder Singh @ Salinder Singh was giving stick blow on his back and while the other accused persons were giving injuries to all the persons on complainant side. The petitioner - Surinder Singh @ Salinder Singh gave a kirpan blow on his uncle's son who also suffered injury. They also destroyed their Bolero car and thereafter, ran away from the spot after threatening them to kill.

(3.) The motive behind the incident was that Parminder Singh had misbehaved with the daughter-in-law namely Pooja of the aunt of the complainant and in that regard, the Panchayat was convened, which was attended by the complainant party and after the Panchayat was concluded when the complainant were coming back, they were caused injuries by the accused persons.