JOBANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Case taken up through video conferencing.

(2.) This petition for pre-arrest bail has been filed by petitioner Jobanjit Singh @ Jobanpreet Singh @ Sunny, an accused in FIR No.81 dated 30.05.2020, for offences under Sections 326, 324, 323, 341, 148 and 149 IPC, registered with Police Station Kacha Pakka, District Tarn Taran.

(3.) Briefly stated the prosecution story is that, on 21.05.2020, while complainant Shinda Singh son of Darshan Singh, resident of Village Ahemadpur, aged about 26 years, along with his brother Karaj Singh was going on motorcycle, at about 8.00 PM, when they were a little short of Village Ahemadpur, then they were intercepted by Sunny son of Harjinder Singh armed with a datar, Harpal Singh @ Bhala son of Bittu Singh armed with a sword, Akashdeep Singh son of Bittu Singh armed with a tokka datar, Mangu son of Lakhwinder Singh armed with a stick, Bittu son of Jagtar Singh armed with a stick, all residents of Village Ahemadpur, who stated that their girl was enticed by Sandeep Singh but the complainant party did not take any action. Saying that Sunny attacked the complainant with datar and the complainant was hit on right thumb of his hand; the complainant fell down, then Harpal Singh @ Bhala attacked the complainant on head with a sword; when Karaj Singh came to the rescue of complainant, then Akashdeep Singh hit tokka datar on head of Karaj Singh; Karaj Singh also fell down; then Mangu and Bittu attacked them with sticks; while several people gathered at the spot, then all the assailants ran away therefrom along with their respective weapons; the injured were taken to the hospital, where they were medically treated and medico-legally examined; the motive for the incident was that Sandeep Singh had eloped with sister of complainant and they had been trying to get her back; the assailants were teasing and taunting them; on matter being reported to the police, formal FIR was recorded.