SIMARANPREET KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in the present petition is for the grant of regular bail to the petitioner in a case FIR No.272 dtd. 5/12/2021, registered under Ss. 307, 365, 323, 447, 148, 149, 120-B IPC and Ss. 25, 27, 54 of Arms Act, 1959, at Police Station Tanda, District Hoshiarpur.

(2.) As per the facts of the present case, the present FIR was lodged by Dharnish Singh son of Gurnam Singh. The sum and substance of the allegations in the FIR is that on 5/12/2021 at about 1:00 pm in the afternoon the complainant came to his plot on receiving a phone call that Karanvir Singh son of Balvir Singh is getting the possession of the plot by constructing walls. He reached there and saw the construction being raised there. Then in the meantime, accused came in two vehicles on which police stickers were pasted, out of them Karanvir Singh armed with double barrel gun, his brother-in-law Dilpreet Singh @ Banti armed with baseball, Simarjeet Kaur wife of Karanvir Singh armed with danda/bamboo, Manjinder Singh armed with danda and Happy armed with baseball and four other unknown person armed with baseball and dandas. The scuffle ensued and in the same Karanvir Singh gave him blow of butt of double barrel gun on his head with an intention to kill him. Banti gave him baseball blows on his right and left shoulders. Simranjeet Kaur and Manjinder Singh armed with Danda gave danda blows on both the arms and back and unknown persons also caused injuries to the complainant. The other accused also caused injuries to the complainant. On the basis of allegations, the FIR was lodged. On the other hand, two days thereafter GD No.42 dtd. 7/12/2021 was lodged at the behest of the petitioner side. On the commencement of the investigation, the petitioner was arrested on 7/12/2021. The challan was presented. The petitioner approached the learned Additional Sessions Judge, Hoshiarpur praying for the grant of bail, who after hearing the parties, declined the same vide its order dtd. 14/12/2021. Aggrieved by the same, the petitioner has approached this Court by way of filing the present petition for grant of bail.

(3.) Learned senior counsel for the petitioner has vehemently contended that the petitioner has been falsely implicated in the present case. He submits that the petitioner and her husband alongwith other accused have been maliciously implicated in this case. He submits that it was the complainant side, who was aggressor and at their behest their version was recorded by the police. However, two days thereafter, GD No.42 dtd. 7/12/2021 was lodged on behalf of the petitioner side. He submits that the petitioner is a lady without any criminal antecedents and has never been involved in any other criminal case. He submits that she is behind bars since 7/12/2021 and as the case is of version and cross-version, the matter can be decided only by the trial Court to determine as to which party was the aggressor. He submits that the investigation already stands completed and the petitioner deserves to be enlarged on bail.