MANPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Case taken up through video conferencing.

(2.) This petition for pre-arrest bail under Section 438 Cr.P.C. has been filed by petitioner Manpreet Singh, an accused in FIR No. 19 dated 11.02.2020, for offences under Sections 148, 149, 324, 326 and 307 IPC, registered with Police Station Sadar Kapurthala, District Kapurthala.

(3.) The criminal machinery in this case was set into motion by complainant Dilbagh Singh son of Sukhdev Singh, by making a statement to the police, wherein he stated that he is engaged in avocation of agriculture besides making arrangement for a Disco Jockey (DJ). On 09.02.2020, he along with his brother Sukhpal Singh and Kirandeep Singh had gone to Phulkari Palace for installation of DJon occasion of marriage function of daughter of Sukhwinder Singh Bhandal. After the marriage function was over and time was about 6.30 PM, while they were dismantling their system and loading the same in their vehicle, then Manpreet Singh @ Sunny (present petitioner) armed with a kirpan, Navdeep Singh @ Navi Nagra armed with a daatar, Gurpreet Singh @ Gora armed with a baseball bat along with 4/5 unknown persons having daatars and baseball bats came there in an Alto car and intercepted the complainant and his brothers Sukhpal Singh and Kirandeep Singh; Manpreet Singh @ Sunny gave a kirpan blow on the head of complainant. Resultantly, he fell down and became unconscious. Then, Manpreet Singh @ Sunny gave a kirpan blow to the complainant hitting him on his lips and teeth which were broken; Navdeep Singh @ Navi Nagra gave a daatar blow to the complainant whereas Gurpreet Singh @ Gora rained baseball bat blows upon the complainant. Manpreet Singh @ Sunny gave kirpan blow on head of Sukhpal Singh, brother of the complainant who had come forward to save him and the said kirpan blow hit him on his right hand; Navdeep Singh @ Navi Nagra gave a daatar blow whereas Gurpreet Singh @ Gora gave a baseball bat blow and the unidentified persons accompanying them gave injuries to the complainant and his two brothers. The injuries had been given with an intention to kill the complainant. Thereafter, the assailants ran away from the spot while raising lalkaras (exhortation). The injured were taken to hospital. Formal FIR for offences under Sections 324, 326, 307, 148, 149 IPC with regard to the incident was registered at Police Station Sadar, District Kapurthala.