GAGANDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Case taken up through video conferencing.

(2.) This petition under Section 438 Cr.P.C. for pre-arrest bail has been filed by the petitioners - Gagandeep Singh and Varinder Singh, both accused in FIR No.400 dated 6.12.2019 for the offences under Sections 307, 341, 323, 148, 149 IPC, registered with Police Station Sohana, District SAS Nagar (Mohali).

(3.) Briefly stated, the prosecution story is that criminal machinery in this case was set into motion by complainant Sukhjeet Singh son of Jaswant Singh, resident of village Maulibaidwan, P.S. Sohana, District Mohali by making statement to the police in which he stated that on 2.12.2019 at around 6:30 p.m., he after playing volleyball in the ground of his village was leaving that place along with his friends Rahul and Parminder; in the meanwhile Jaswinder Singh, who was playing volleyball with them came and had heated arguments with him with regard to the game of volleyball and he started hurling abuses; the complainant along with his friends left for their home; however after some time Jaswinder Singh along with his companions came in car bearing registration No.HR44H-7235 make XUV of white colour; all of them intercepted the complainant and his friends; two of those persons caught hold of the complainant and other started giving stick and pipe blows in his stomach with an intention to kill him; Jaswinder Singh was exhorting his friends to kill the complainant for arguing with him; the two friends of complainant accompanying him namely Rahul and Parminder tried to escape but the assailants gave beatings to them also; when several people started gathering at the spot on hearing noises, then the assailants ran away from the spot along with their weapons in the car. The injured was taken to hospital. He was medically treated and medico-legally examined. The injury suffered by the complainant was declared to be dangerous to life.