TARSEM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Tersely, the facts & material, culminating in the commencement, relevant for deciding the instant petition for the grant of anticipatory bail and emanating from the record, are that on 20.4.2013 at about 5.45 PM, as soon as, complainant Daljit Kaur wife of Harwinder Singh (for brevity "the complainant") along with her sister-in-law Ranjit Kaur wife of Satinder Singh was sitting on a cot in the Court-yard of her house, in the meantime, petitioner Tarsem Singh son of Swaran Singh armed with DBBL-12 bore gun, his son Ranjodh Singh & Sulakhan Singh s/o Inder Singh armed with Datars, another son Bablu & Harpal Singh son of Baldev Singh armed with Kirpans, Shamsher Singh son of Sulakhan Singh armed with Hockey and Daler Singh s/o Sulakhan Singh armed with Kirch, came raising lalkara. Tarsem Singh, his sons Ranjodh Singh and Bablu uttered filthy language and said that they may be taught a lesson for filing case against them in the Court. It was alleged that thereafter, Ranjodh Singh gave a datar blow, which hit on the left arm of complainant. Bablu gave a blow with his kirpan, which struck on the little finger of her left hand. Petitioner fired shots in the air with his gun to scare the complainant party and to help his other co-accused. Thereafter, Shamsher Singh gave a hockey blow, which hit on her bat. Sulakhan Singh, Daler and Harpal Singh accused damaged and broke their household articles, main gate, window and door with their respective weapons. The accused were accompanied with 25-30 unidentified persons. In the wake of alarm raised by the complainant, all the accused decamped from the place of occurrence with their respective weapons. Harwinder Singh removed the complainant (his wife) in an injured condition and was admitted in the Civil Hospital, Gurdaslpur, where the doctor found three injuries, including the grievous injuries, on her person caused by the accused. In the background of these allegations and on the basis of statement of the complainant, the present case was registered against the accused, vide FIR No.50 dated 22.4.2013, on accusation of having committed the offences punishable under sections 148, 452, 323, 324, 326 and 427 read with section 149 IPC by the police of Police Station Tibber, District Gurdaspur.

(2.) Having exercised and remained unsuccessful before the Additional Sessions Judge, now the petitioner has moved the instant petition for the grant of anticipatory bail in the pointed criminal case, invoking the provisions of section 438 Cr.PC.

(3.) After hearing the learned counsel for the petitioner, going through the record with his valuable help and after deep consideration over the entire matter, to my mind, there is no merit in the present petition for anticipatory bail in this context.