HARMESH SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER Harmesh Singh son of Raghbir Singh, has applied for the grant of regular bail, in a case registered against him and his other co-accused, vide FIR No.83 dated 4.7.2011, on accusation of having committed the offences punishable under sections 148, 307, 323 and 506 read with section 149 IPC by the police of Police Station Lalru, District Mohali, invoking the provisions of section 439 Cr.PC.

(2.) THE crux of the prosecution version is that on 4.7.2011, complainant Amarjeet Singh was present in the fields alongwith his father Harnam Singh, grand father Pritam Singh and paternal uncle Bhupinder Singh in order to cultivate the land. Meanwhile, at about 8 AM, Harmesh Singh (petitioner), Harpal Singh, Avtar Singh, Rinka, Laddi, Kaku, Raghvir Singh, Giyan Singh, Rimi, Kala & Dharam Singh armed with gandasis, iron rods, wooden sticks, lathi and swords came there, started abusing them and told them to vacate the land. Thereafter, Rinka and Avtar Singh gave stick blows on the left hand and back of complainant. Laddi gave iron rod on his left wrist with iron rod. According to the prosecution that petitioner Harmesh Singh drove his tractor over both the legs of Harnam Singh, father of the complainant, as a result of which, his legs were fractured. Raghbir Singh gave a gandasi blow on the head of father of complainant, Kaku gave iron rod on his arms, as a result thereof, his arms were also broken. Laddi gave a blow with Saria in the abdomen of father of the complainant. Giyan Singh gave two blows with lathi on the right temple and right eye of the grand father of the complainant. Raghbir Singh gave a gandasi blow on the right leg of Bhupinder Singh PW and Dharam Singh gave a gandasi blow with blunt side on his (Bhupinder Singh) head. Rimpi gave a kirpan blow in the abdomen of father of the complainant. Kala gave a danda blow on the head of complainant.

(3.) NOTICE of the application was issued to the State.