CHETAN KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) - Petitioners seek grant of regular bail under Sec. 439 Cr.P.C in case bearing FIR No.322 dtd. 28/11/2020, registered under Ss. 307, 323, 324, 353, 186, 148, 149 IPC at Police Station Division No.6, Jalandhar.

(2.) FIR was registered at the instance of Sukhpreet Singh, Head Constable in Punjab Police. The allegations are that Deepak Kumar @ Rattan gave a datar blow upon the complainant. The complainant sat down and the blow ultimately hit in the middle of his head. Kala gave a datar blow on the left side of head of the complainant. Vishal @ Malesia gave a sword blow on the right thumb of the complainant. On seeing the assault upon the complainant, the companions of the complainant namely Prabhdeep Singh and Nayjit Singh both constables in uniform came forward to save the complainant. Then Deepak Kumar, Vishal @ Malesia, Deepu @ Daani, Kala (who sit in the office of Shashi Sharma and Gobind Sharma) along with 8/10 more unknown persons came to assault the complainant. Prabhdeep Singh and Nayjit Singh also received serious injuries. The injured were medico legally examined on 28/11/2020 at 12.30 P.M. i.e. after about 11 hours of the alleged occurrence.

(3.) As per status report filed by way of affidavit of Harinder Singh, PPS, Assistant Commissioner of Police, (Model Town) Jalandhar, following injuries were found on the person of Sukhpreet Singh:- "Injury no A: Incised wound 2.5 cm x 0.2 cm superficial present on the left side of head. Injury no. 2: 2 cm linear, superficial incision present on the top right parietal region of head, just right to midline of head. Injury no. 3.: Incision 0.5 cm, linear, superficial incision present on the distal phalanx of thumb of right hand. Injury no 1: An abrasion 3 cm x 2 cm present on the left side of neck.