LOVEPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose off the aforesaid three petitions i.e. CRMM-10829-2021 filed on behalf of Lovepreet Singh; CRM-M-22750-2021 filed on behalf of Gurpreet Singh @ Gopi and CRM-M-20768-2021 filed on behalf of Vishal @ Vishal Dubey, seeking grant of anticipatory bail in respect of a case registered vide FIR No.0152 dated 16.11.2020 at Police Station Division No.2, District Jalandhar, under Sections 341/324/148/149 IPC (Section 326 IPC added later on).

(2.) The FIR was lodged at the instance of Anil Kumar, wherein it is alleged that on 05.11.2020, when he was going on his scooter to pick up his brother from his aunt's house, then he was waylaid by the accused Lovepreet and others including Rahul Sabharwal, Shiva, Preet Phagwara, Ajay Tekar and Vishal. It is alleged that Lovepreet grabbed the complainant from his arm while Rahul Sabharwal hit on the left hand of the complainant with a datar. Shiva is alleged to have given several blows with datar on the head of the complainant. Preet Phagwara is stated to have given a blow on the ear of the complainant with the baseball bat. It is further alleged that Ajay Tekar stated that the complainant be caused more injuries and thereafter, another boy namely Kaka Malhotra also caused an injury to him on his back with some weapon.

(3.) Learned counsel for the petitioner, namely, Gurpreet Singh has submitted that he is nowhere named in the FIR and has been nominated as an accused on the basis of a disclosure statement allegedly made by co-accused Rahul, which would hardly carry any evidentiary value.