JAGSIR SINGH AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioners seek the concession of pre-arrest bail in a case registered at the instance of complainant Bishnu Dutt, alleging that the petitioners along with their co-accused had committed the theft of wheat and trolley after giving threats to the complainant and his neighbourers. The petitioners were allegedly armed with weapons at the time of commission of offence of theft. A perusal of the police file indicates that the proceedings under Section 145 Cr.P.C. regarding the land in dispute were initiated at the instance of petitioners. There appears to be a serious dispute regarding ownership and possessory rights over the land in dispute. The petitioners have joined investigation.

(2.) State counsel has contended that the recoveries are yet to be effected.

(3.) Counsel for the petitioners has referred to an order dated 09.05.2011, passed by the Judicial Magistrate First Class, Abohar, wherein while granting regular bail to one of the co-accused of the petitioner, it has been observed that recovery has already been effected.