HAKIKAT SINGH AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners have approached this court by way of instant petition under Section 438 Cr.P.C. seeking pre-arrest bail in cross version case recorded under Sections 323,324,326,307,427,452,148,149,506,120-B IPC registered vide DDR No.34-A dated 2.7.2012 in FIR No.91 dated 28.6.2012 under Sections 302,307,506,148,149 IPC at Police Station Mukerian, Distt.Hoshiarpur.

(2.) Learned counsel for the petitioners vehemently contended that the cross version case registered against the petitioners is not only belated, but totally baseless as well. He submits that the cross version case has been got registered only as a counter blast to the FIR, already lodged against the family members of the complainant Rupinder Kaur. Husband of the complainant is the main accused in the FIR. Learned counsel for the petitioners also submits that the petitioners received fire arm injuries and the deceased was the nephew of petitioner no.1. Learned counsel further submits that no specific injury has been attributed to the petitioners. Thus, learned counsel for the petitioners concluded by submitting that in view of the given circumstances of the present case, the petitioners deserve to be extended the benefit of pre-arrest bail.

(3.) Having heard the learned counsel for the petitioners and after going through the record of the case, this court is of the considered opinion that instant one is not a fit case for extending the benefit of pre-arrest bail to the petitioners. I say so for more than one reasons, being recorded hereinafter.