SARABJIT SINGH AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition filed under Section 438 Cr.P.C.is for grant of anticipatory bail to the petitioner in case FIR No.44, dated 21.6.2011, under Sections 302, 307, 323, 447, 448, 511, 427, 148, 149, 120-B IPC, and under Sections 27 and 30 of the Arms Act, 1959, registered at Police Station Sadar Sunam, District Sangrur.

(2.) I have heard learned counsel for the petitioner and have gone through the whole record carefully, including the impugned order passed by learned Additional Sessions Judge, Sangrur, vide which application filed on behalf of the present petitioner for anticipatory bail was dismissed.

(3.) Brief allegations are that complainant alongwith Gurjant Singh @ Janta son of Inder Singh, Harwinder Singh son of Mewa Singh, Raj Singh son of Mewa Singh, Avtar Singh @ Tari son of Jarnail Singh, and Paramjeet Singh @ Soni son of Sukhdev Singh were working in the fields on 21.6.2011. At about 3.30 p.m. 6-7 vehicles alongwith one tractor being driven by co-accused Mal Singh son of Kaka Singh reached there. From the said vehicles co-accused alongwith some other persons while armed with deadly weapons came out and started forcibly ploughing the land belonging to the complainant and, however, when they resisted, they were attacked. Fire arm injuries were caused to complainant and others persons. Injuries were also given to complainant and other persons with other weapons by the co-accused.