GURTEJ SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition is for grant of anticipatory bail in FIR No.68 dtd. 5/6/2021 under Ss. 324, 323, 506 IPC (Ss. 326, 325, 148, 149, 447, 120-B IPC were added later on), registered at Police Station Sadar Sangrur, District Sangrur.

(2.) Learned senior counsel for the petitioner submits that the petitioner has been falsely implicated in this case being husband of the present Sarpanch. It is further submitted that the complainant was Sarpanch in the previous tenure and in the present tenure, he lost the election as Panch and on that account, he made a false complaint against the petitioner. On an earlier occasion, an FIR No.22 of 2017 was registered under Sec. 431 IPC and Sec. 3 of Public Property (Prevention of Damage) Act, 1985 at the instance of complainant, with the allegations that the petitioner and others have uprooted the interlock bricks on the pavement of the village road, though the petitioner was not involved even in that case.

(3.) It is further submitted that present FIR has been registered at the instance of complainant Gurinder Singh, in which it is stated that he is an agriculturist and on 4/6/2021, he was working in his fields, when five persons came in a white coloured Skoda car. One person kept sitting in the car and remaining four persons came out. One tall person was holding an iron gandasi, fixed on iron rod, in his right hand. Two middle height fair complexion persons were holding BALA in their right hands and one bald person was holding a baseball bat in his hand. One more person was having muffled face. The tall man raised a lalkara to teach a lesson to the complainant for raising an issue with petitioner Gurtej Singh. Thereafter, tall man gave two gandasi blow, which hit on his right leg under the knee. One middle height person gave three blows of BALA on his right ankle, left ankle and left arm and the bald person gave three blows with baseball bat, which hit on the right side of his back, shoulder and above his right eye. Thereafter, they made a phone call to the petitioner that as per his wishes, Gurinder Singh has been beaten. It is further stated in the FIR that in the month of June, 2019, Gurtej Singh has implicated the complainant and his brother in a false case under the influence of his wife Pardeep Kaur, Sarpanch and even subsequently, there were threats to the complainant.