DHANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The matter has been taken up through Videoconferencing on account of outbreak of pandemic COVID-19

(2.) Petitioners accused Dhanjit Singh alias Dhanna and Baljit Singh have sought anticipatory bail under Section 438 Cr.P.C. in case FIR No. 137 dated 18.6.2020 under Sections 323, 341, 148, 149 IPC and under Sections 25, 27 of Arms Act, 1959, Police Station Bhikhi, District Mansa, got registered by complainant Jagdev Singh a close relative of petitioner no.1.

(3.) The precise allegations are that the complainant and the accused side are having land dispute and inspite of repeated convening of Panchayats, the same could not be sorted out. The complainant alleges that the petitioners along with few unknown persons came to his house during the intervening night of June 15/16, 2020 armed with gandasies and soties and tried to break open their main gate and to ward them off he was forced to fire in the air. Subsequently, accused Jagsir Singh @ Laddi, Dhana Singh, Baljit Singh, Lovely along with other 15/20 persons came on motorcycles, cars etc. and raised lalkara to teach the complainant a lesson. During the melee the accused hurled brick bats on the complainant side and also fired from their country made pistol and when the complainant side retorted by firing in the air from his licensed weapon, all the accused ran away leading to the registration of the present FIR.