BIKRAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) All the five afore-mentioned petitions are being taken up together for discussion as well as adjudication because these have arisen out of the same criminal case registered at Police Station Koom Kalan District Ludhiana, vide FIR No.52 dated 31.03.2021 under Sections 307, 323, 506, 148, 149 IPC and the petitioners herein seek the same relief, i.e anticipatory bail.

(2.) Shorn and short of unnecessary details, the allegations, as levelled by complainant-injured Nachhatar Singh against the petitioners in the subject FIR, are that on 30.03.2021, he, along-with injured Joginder Singh, was on the way to the house of one Nahar Singh and petitioners Sukhdev Singh and Gurmukh Singh, along-with their co-accused Mangat Singh, intercepted them and also insulted and threatened them and then, left the spot. After sometime, he received a phone call regarding his nephew Yodha Singh and brother Surjit Singh's motorcycle having been deliberately hit by the vehicle driven by petitioner Sukhdev Singh and their having suffered the injuries in the said occurrence. He took them to Civil Hospital, Koom Kalan and his family members named Tehal Singh, Lakhvir Singh and Avtar Singh also reached there. At about 1:00 P.M, all the petitioners, along-with their co-accused Denka Singh and Mangat Singh and 5/7 unidentified persons, came there and they were armed with iron angle, iron rods and wooden sticks and they caused injuries to him (complainant) as well as to said Tehal Singh, Surjit Singh, Avtar Singh, Lakhvir Singh, Yodha Singh and Joginder Singh with their weapons.

(3.) I have heard learned counsel for the petitioners as well as learned State counsel and learned counsel for the complainant, in these petitions and have perused the files thoroughly.