BHUPINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The matter is taken up for hearing through video conference due to COVID-19 situation.

(2.) The petitioner is before this Court for regular bail in case FIR No. 49 dated 2.5.2015 under Sections 323,326, 458, 459, 450, 201, 148 and 149 IPC, registered at Police Station Nangal, District Rupnagar.

(3.) The facts in narrow compass are that FIR was at the instance of Anita Devi. The allegations were that on 1.5.2015 at about 10:30 p.m. Gajjan Singh, Bhupinder Singh @ Bindi and Bakshish Singh alongwith 3-4 others men armed with kirpan, gandasa, datar and danda came and entered the room. Bhupinder Singh @ Bindi gave a kirpan blow on the head of her husband. On her making noise, Gajjan Singh gave datar blow which hit on her elbow. The co-accused were tried and were convicted for three years. The petitioner was declared Proclaimed Offender (PO) in October 2015. He was arrested on 10th June, 2020. An application for regular bail was moved which was dismissed on 23.7.2020. Hence, the present petition.