CHARANJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of the above mentioned two petitions wherein petitioners Charanjit Kaur and Rachpal Kaur, have approached this Court seeking grant of anticipatory bail in respect of a case registered against them vide FIR No.80, dated 22.11.2019, registered at Police Station Thulliwal, District Barnala, under Sections 148 , 149 , 323 , 307 , 447 , 506 IPC and Section 25 / 27 of Arms Act.

(2.) Mr. Harpinder Singh Jalal, Advocate has appeared on behalf of the complainant and filed power of attorney (in CRM-M-52021-2019). The same is taken on record.

(3.) The FIR in question was lodged at the instance of Satnam Singh wherein it has been alleged that there is a dispute over land measuring 11 kanals situated in village Rakba Wajidke Khurd between them and Jasvir Kaur, Rachpal Kaur and Charanjit Kaur and although a compromise had earlier been got effected with the intervention of Superintendent of Police (Headquarters), as per which the aforesaid 11 kanals of land was to be given to Jasvir Kaur etc. but Jasvir Kaur did not sign on the compromise deed. The respectables of the village had told them to plough the land only after signing of the compromise deed but Jasvir Kaur did not come forward for the same. It is alleged that on 21.11.2019 at about 3 p.m. Charanjit Kaur (petitioner) and Rachpal Kaur (petitioner) accompanied by 8/10 unidentified persons came there and started ploughing the land in question where the complainant had sown wheat. It is alleged that Charanjit Kaur and one unknown person were carrying pistols while the remaining were carrying iron rods, baseball bats, sticks etc. When the complainant came to know about the same, he along with his nephews namely Sarabjit Singh and Sukhdev Singh went to the spot and confronted them as to why they were ploughing the land even without having signed the compromise deed. It is alleged that Charanjit Kaur, Rachpal Kaur and other unidentified persons became furious upon being confronted and thereafter Charanjit Kaur fired a shot from her pistol at complainant's nephew Sarabjit Singh hitting him at his back. It is further alleged that Rachpal Kaur and other unknown persons caught hold by him from his legs and arms and the unknown persons caused serious injuries to him with their weapons. When the complainant tried to rescue him then the said assailants threatened to cause injuries to him as well.