LAWS(P&H)-2021-9-40

ASHA RANI Vs. STATE OF PUNJAB

Decided On September 17, 2021
ASHA RANI Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) Prayer in these petitions is for grant of anticipatory bail to the petitioners namely Asha Rani, Hirday Pal @ Hirdaya Bishnoi, Rana Singh and Vasu Jiyani, in FIR No.163 dtd. 05.08.2021 registered under Ss. 307, 452, 324, 323, 148, 149, 120-B of the Indian Penal Code, 1860 (in short 'IPC') and 25/27 of the Arms Act at Police Station City-1 Abohar, District Fazilka.

(2.) Learned senior counsel for the petitioners has argued that as per the allegations in the FIR, registered at the instance of injured/complainant - Baljit Singh, it is stated that he is working as a Manager in a co-operative society/bus company owned by one Om Parkash. Apart from this, he is also plying 02 mini buses by taking permit from the government. The owner of the said transport company is Vikas Bishnoi and his family members are having a dispute with one of their family member namely Hirdaya Bishnoi and on that account, Hirdaya Bishnoi is keeping a grudge against him because the complainant is managing the transport business of Om Parkash.

(3.) Hirdaya Bishnoi has taken an expired permit with a bus and is plying the same on the road of the complainant due to personal grudge. For the last about 02 days, Hirdaya Bishnoi and his mother namely Asha Rani @ Baby and some other persons were not allowing the complainant to ply his mini buses. On 04.08.2021 at about 12:00 PM, when he was talking to Jasvir Singh resident of Dalmeer Khera and Jasvir Singh @ Jassa resident of Jherar Khera in his office, situated at Bus-stand, Abohar, in the meantime, Hirdaya Bishnoi got one of his bus parked at the counter of villager Shergarh. He was armed with a kappa, his manager Rana Singh was armed with dang, his maternal uncle's son namely Vasu Jiyani was armed with kripan and their partners in the bus company Davinder Singh and 3-4 other persons armed with dang, to whom he can recognize. All these persons started raising lalkara by naming the complainant and Abhimanyu son of Om Parkash that they should be taught a lesson for plying the buses, though, Abhimanyu was present at some distance. Hirdaya Bishnoi and his companions along with their respective weapons entered his office in an illegal manner and the complainant pleaded for mercy but Hirdaya Bishnoi gave a kappa blow, which hit on the hand then, he gave another blow which hit on his wrist and his hand got cut badly. Vasu Jiyani gave a kripan blow on the left side of his stomach. Rana Singh also gave a stick blow, which hit on his right elbow. In the meantime, Jasvir Singh and Jasvir Singh @ Jass, raised hue and cry and then, Davinder Singh gave a dang blow on Jasvir Singh, which hit on his forehead. When he was lying down, the persons accompanied them also gave dang blows. The complainant and Jasvir Singh raised voice to save them and again, the accused persons hit them on the left arm and shoulder of Jasvir Singh.