AJAY KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The matter is taken up for hearing through video conference due to COVID-19 situation.

(2.) This is a petition under Section 439 of Cr.P.C. seeking regular bail in FIR No. 27, dated 18th February, 2021, under Sections 307, 323, 324, 325, 341 read with 34 IPC registered at Police Station City Nakodar, Jalandhar.

(3.) The FIR was at the instance of Vishal. As per the allegations in the FIR, on 13th February, 2021 when the complainant reached near Sewa Kender, Mohalla Gaus, three persons with muffled faces were sitting on a Thari. One of the accused caught hold of the complainant and the other gave a gandasi and khanda blow. Injuries were inflicted on the left ear, little finger of the right hand and first finger of the left hand. The third person who was empty handed pushed him, resultantly, he fell down. Later on, on 18th February, 2021 a supplementary statement was recorded. As per the said statement, Aman and Aju were armed with gandasi and khanda respectively. Ajay Kumar (petitioner) was empty handed.