MANBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner Manbir Singh son of Lakhwant Singh, has preferred the instant petition for the grant of anticipatory bail in a case registered against him along with his other co-accused, vide FIR No.1 dated 05.01.2012, on accusation of having committed the offences punishable under Sections 148, 365, 382 & 506 read with section 149 IPC, by the Police of Police Station Navi Baradari, Jalandhar, invoking the provisions of Section 438 Cr.P.C.

(2.) Concisely, the prosecution case is that on 04.01.2012, the petitioner along with his other co-accused armed with pistol and datar like weapon came to the place of occurrence, forcibly abducted/kidnapped complainant Yogesh Sondh (for brevity "the complainant"), covered his face, put him into their safari vehicle, took him to some farm house and caused injury on his (complainant's) head, whereas his other co-accused gave kicks and fists blows on his face and head. In the background of these allegations and in the wake of statement of the complainant, the present case was registered against the petitioner and his other co-accused for the commission of pointed offences, in the manner depicted herein above.

(3.) Notice of the petition was issued to the State.