GURPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The matter has been taken up for hearing through video conferencing due to outbreak of COVID-19.

(2.) Prayer in this petition filed under Section 439 of the Code of Criminal Procedure, 1973 is for grant of regular bail to the petitioner in FIR No.22 dated 07.02.2019 under Sections 302, 354, 323, 34 IPC registered at Police Station Passiana, District Patiala.

(3.) As per the FIR, the allegation against the petitioner is that he was keeping bad eye on wife of the complainant. On 05.02.2019, the petitioner tried to click the photographs of wife of the complainant with his phone. The complainant's wife did not tell about this incident to him, as she thought that it may aggravate the dispute further. On 06.02.2019 at about 8-00 P.M., the petitioner tried to forcibly pull the wife of the complainant from the galli (street) into his house, upon which she shouted. On hearing her shrieks, the complainant, his father Baljit Singh and younger brother Shivdeep Singh came out in the galli and stopped the petitioner from doing so. Thereafter, the petitioner brought a Loon Ghotna from his house and his younger brother Varinder Singh alias Lali exhorted a lalkara to teach a lesson to the complainant and his family members. The petitioner attacked the deceased with the Ghotna, which hit on the middle of the head of father of the complainant. The petitioner attacked second time, which hit above his ear.