PARAMJEET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Section 439 Cr.P.C. for grant of regular bail in case bearing FIR No.27 dated 10.3.2020 registered under Sections 323, 324 and 307 IPC at Police Station Khuian Sarwar District Fazilka.

(2.) Prosecution story started with the allegations that on 9.3.2020 at about 6.30 PM, when the complainant reached his house after getting free from his work, he saw that there was no electricity in his house. On being verified, it was found that electric wire was cut near the house of the petitioner, which was under construction. When the complainant along with his sons inquired from the petitioner about the reason of cutting the electric wire, then the petitioner and his brother started abusing them. On hearing the noise, wife and daughter-in-law of the complainant came out of the gate of their house and also reached there. Petitioner and his brother came on the roof of their house (under construction) and started abusing them. They started pelting brickbats on the complainant. Petitioner threw a brickbat on the head of the son of the complainant, which hit him on the upper side of his head. Brother of the petitioner, namely Satpal Singh @ Bhajju kept on throwing brickbats. Son of the complainant received grievous injury on his head. The injury on the person of the son of the complainant was found to be covered under mischief of Section 307 IPC.

(3.) As per the medico legal report of son of the complainant, one 3 cm incised wound was found over left parieto temporal region of the head. As per opinion of the doctor, the injury was found to be dangerous to life.