RAVDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The petitioner seeks regular bail in case FIR No. registered against him on 01.02.2011 for the offences under Sec. 365, 452, 324, 323, 427, 506, 148, and 149 Indian Penal Code at Police Station Shimlapuri, Ludhiana, District Ludhiana.

(3.) The FIR in the case has been registered on the complaint of Jasvir Kaur mother of Maninder Kaur. According to the complainant, her daughter-Maninder Kaur was engaged to Mandeep Singh Gill on 13.8.2010. Son of the complainant namely Ravinder Pal Singh, was in Australia for the last three years. The date of marriage of Maninder Kaur and Mandeep Singh was fixed for 11.02.2011. On 31.01.2011, the complainant received a phone call from her son Ravinder Pal Singh, who was in Australia, that his visa had expired and there was no confirmation of his coming. He asked his mother (complainant) to talk to the boys side to extend the date of marriage. On 01.02.2011, at about 5.30 a.m., the husband of the complainant namely Raghubir Singh called the boys side and asked for postponing the date of marriage because he had only one son, who could not attend the marriage. The boy's side was requested not to distribute the wedding cards. The sister of the boy namely Pawan said this was not a right thing as they had already distributed the cards. Even then they would sit and talk. At 7.00 in the morning, without any intimation Jasvir Kaur mother of Mandeep Singh Gill and Pawandeep Kaur-sister of Mandeep Singh Gill and after around half an hour Mandeep Singh Gill and Sandeep Singh came with three more persons in a Black Ceilo Car; besides, one Maruti car was also there with them, the number of which, the complainant could not see. While the complainant was still conversing with the mother and sister of the boy, the sister of the boy called more persons on phone, who came to house of the complainant at 12.30 p.m. At that time, husband of the complainant had gone to school. At home, other than the complainant and her daughter Maninder Kaur, her son-in-law Dharminder Sandhu and her relative Chitranjan Singh and her brother-in-law Balwinder Singh were present. In their presence the above said accused hit with a kirpan on the wind screen of car No. PB-08-AJ-4253 of the complainant, which was standing in the Garage and they broke the glass. They entered inside the house through the lobby door. The brother of the boy, namely, Sandeep Singh attacked with his kirpan on Dharminder Singh son-in-law of the complainant, on his right leg and gave more blows while he fell down. They also turned the dining table upside down, on which food was laid and they showed disrespect to the food. Mandeep Singh, Sandeep Singh and their sister Pawandeep forcibly lifted Maninder Kaur daughter of the complainant with an intention to get her married. Rest were having kirpans who threatened and manhandled them. They took daughter of the complainant in the Ceilo Car. The complainant informed her husband on phone, who came home at around 3.00 p.m. The petitioner-Ravdeep Singh and co-accused Kamaljit Singh, it is alleged, made the complainant talk to her daughter and she is in a puzzled condition stated that she was being threatened to get married and the accused were saying that the police should not be informed. The complainant was under threat from petitioner and his companions. The life of the daughter of the complainant was in danger. The boys mother and sister while going, left their Activa Scooter No.PB10-BOJ-6693 at the spot. The complainant gave her statement in the presence of her husband Raghbir Singh and she requested legal action be taken.