PARASDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Due to COVID-19 situation, the Court is convened through video conference.

(2.) This petition under Sec. 439 Cr.P.C. is filed seeking regular bail in FIR No. 259, dtd. 28/10/2021, under Ss. 307/ 323/ 148/ 149 IPC, 1860 and 25/ 27/ 54 of Arms Act, 1959, registered at Police Station Ranjit Avenue, District Amritsar.

(3.) The allegations of the complainant-Avjeet Singh @ avi are that there was dispute between Ravinder Singh and Parasdeep Singh, the matter was patched up. The complainant alongwith Abhijot Singh went to Exora Academy Ranjit Avenue, Amritsar where they were informed that their friend Ravinder Singh was beaten by Paras Dhillon alongwith 8 to 10 accomplices. They went to the spot but nothing was found. He came back to academy. In the meantime, one Hyundai i-20 car came in which five persons were beating Ravinder Singh, they stopped the car and threw Ravinder Singh. When the complainant and his friend went to help Ravinder Singh, five persons alight from the car, Paras Dhillon was armed with Datar and other occupants of the car were armed with base ball bat. In the altercation, petitioner gave Datar blow on the left elbow and co- accused took out a revolver and fired two gunshots. The unidentified persons gave two butt blows on head of Abhijot Singh. Thereafter accused fled from the spot.