MONEY KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER Money Kumar son of Som Pal has applied for the grant of regular bail, in a case registered against him alongwith his other co-accused, namely Arjan, Sumit Kumar @ Seetu and Amit, by means of FIR No.116 dated

(2.) 10.2011 (Annexure P1), on accusation of having committed the offences punishable under sections 323, 324, 341 and 506 read with section 34 IPC (offence u/s 307 IPC was subsequently added) by the police of Police Station Model Town, Ludhiana, invoking the provisions of section 439 Cr.PC. 2. Concisely, the prosecution claimed that on 26.9.2011, accused Arjan came to the house of complainant Parveen and took her son Sumit Kumar near the shop of Neeraj. Thereafter, all the accused surrounded him. Money Kumar (petitioner) was stated to have caused a Dattar blow on the wrist of right hand of her son Sumit Kumar injured. The complainant and other persons present at the spot raised the noise and subsequently, all the accused decamped from the place of occurrence. In the background of these allegations and in the wake of statement of the complainant, the present case was registered against the accused in the manner indicated here-in-above.

(3.) AFTER hearing the learned counsel for the parties, going through the record with their valuable help and after considering the entire matter deeply, to my mind, the present petition for regular bail deserves to be accepted in this respect.