JASKARAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in the present petition is for grant of regular bail to the petitioner in FIR No.345 dtd. 23/12/2020 registered under Ss. 302/307/34 of the Indian Penal Code, 1860 (hereinafter to be referred as 'the IPC') and Ss. 25 and 27 of the Arms Act, at Police Station Chattiwind, District Amritsar.

(2.) The FIR has been registered on the statement of Mandeep Kaur who had stated that on 22/12/2020, her husband namely Manpreet Singh had gone to Village Varpal, where the father of the petitioner (Sajjan Singh) met her husband Manpreet Singh and made a complaint to him regarding the defective servicing of the Air Conditioner installed in his house and in anger, gave beatings to the said Manpreet Singh, who, after that, went back home and informed about the entire incident to the respectables of the village who then told the said Manpreet Singh and Mandeep Kaur that they would call the father of the petitioner in the Panchayat on the next date and on the next date, the complainant alongwith her husband and other persons from her family went to the respectables of the Panchayat, where the respectables of the Panchayat sent messages to the father of the petitioner again and again to come present before the Panchayat but the father of the petitioner did not come and on account of the same, the complainant, her husband namely Manpreet Singh, her brother namely Angrej Singh (since deceased), her brother-in-law namely Lovepreet Singh @ Lalli and two brothers-in-law namely Sukhraj Singh @ Sunny and Gurpreet Singh @ Rana, alongwith other family members, reached the main gate of petitioner's house for complaining regarding the abovesaid, where the petitioner and his father were already standing at the gate and the said petitioner, went inside the house and got a 12 bore gun and fired a direct shot towards the complainant party with the intention to kill and the fire shot hit the right eye and face of Angrej Singh (deceased) and some pellets also hit the complainant's brother-in-law namely Lovepreet Singh. The allegation against the father of the petitioner was that he had fired in the air.

(3.) A cross-version was also recorded vide DDR No.18 dtd. 9/3/2021 under Ss. 452/427/506/148/149 of the IPC on the statement of Salwinder Kaur, mother of the petitioner, to the effect that the deceased, alongwith the complainant and a large number of other persons, had come towards the house of the petitioner, where they all had picked up iron sabbal/rods, brickbats from the flour mill adjoining the gate of the petitioner and started breaking the things and they entered into the house of the petitioner and the said persons broke the window AC as well as Pajero car, which was in the house of the petitioner. In order to save themselves from the mob/crowd, the petitioner and his father had fired the said shots.