PALWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner has filed this petition under Sec. 439 Cr.P.C for grant of regular bail in case FIR No.236 dtd. 14/11/2017 registered under Ss. 307, 452, 506 and 120-B of IPC and Ss. 325 and 201 IPC (added subsequently) at Police Station Phase I, Mohali, who is in custody since his arrest on 10/3/2021.

(2.) The allegations in the FIR, as noticed by the learned Additional Sessions Judge, SAS Nagar, Mohali in the order dtd. 17/3/2021 are as under:

(3.) Learned counsel contends that the petitioner was declared proclaimed offender on 31/8/2019 and was arrested on 10/3/2021 whereas rest of the co-accused have been granted regular bail. He has drawn the attention of the Court to the injuries suffered by complainant-Bhavneet Singh and contended that the same are on the non-vital part of the body. According to him, the petitioner was not present at the spot and was made an accused on the basis of a criminal conspiracy as the motive has been attributed to him. He submits that the parties are already litigating against each other and complainant is an accused in case FIR No.75 dtd. 2/10/2017 registered under Ss. 302, 323 and 34 IPC at Police Station Balongi, District SAS Nagar, Mohali against him and others for alleged murder of petitioner's mother. Apart from it, a civil suit for injunction filed by the petitioner and his brother against the father of the complainant is also pending, wherein injunction has been granted in favour of the plaintiffs. He submits that investigation in the case is complete, therefore, further custody of the petitioner may not be necessary. He prays for bail.