RAJESH KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) These two petitions are filed by the petitioners seeking regular bail under Sec. 439 Cr.P.C. in case F.I.R. No. 251, dtd. 13/10/2020, under Ss. 363, 364, 323 and 34 IPC and Ss. 307, 325 and 341 IPC added later on, registered at Police Station Sardulgarh, District Mansa.

(2.) The brief facts are that the FIR was registered at the instance of Inderpal. As per the contents of the FIR on 13/10/2020, complainant, his son and his cousin Sultan were coming on a tractor. On their way, near the Ice factory, occupants of the Bolero vehicle stopped the tractor, abducted the complainant's son and gave him beatings. The motive behind the incident was some previous enmity between Rohit and Rajesh.

(3.) Learned counsel for the petitioner(s) submits that the custody of the petitioners is more than ten months. Investigation is complete, no recovery is to be made. The injuries attributed are on non-vital parts. Except two injuries, rest have been declared as simple injuries.