RAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioners namely Ram Singh, Hardev Singh, Gurmej Singh, Kuwait Singh and Malkiat Singh pray for grant of bail in anticipation of arrest as they have been summoned to face trial vide order dated 18.4.2013 (Annexure P-5) passed by the Judicial Magistrate Ist Class, Barnala for offence under Sections 307, 447, 326, 324, 325, 323, 506, 148, 149 IPC and 25, 27 , 59 of the Arms Act in a private criminal complaint No. 01 dated 3.1.2013.

(2.) COUNSEL for the petitioners contends that as per allegations in the complaint, petitioner No. 1 has been attributed lalkara and petitioners No. 2 to 5 are stated to be armed with daangs but no injury has been attributed to them. It is further submitted that a criminal case bearing FIR No. 91 dated 19.11.2012 was registered at Police Station, Kotli Surat Malhi, District Gurdaspur at the behest of one of the accused in the complaint and the private complaint has been filed after about two months of lodging of the aforesaid FIR when otherwise the injuries alleged to be sustained by the complainant party in the present occurrence were stated to be the result of friendly hand in view of the report of the medical board. It is further submitted that even otherwise, the injuries statedly sustained by the complainant party are on non-vital part of the body. The last submission made by counsel is that the petitioners' custodial interrogation is not required and they are ready to face trial without any default.

(3.) WITHOUT expressing any opinion on the merits of the controversy, the petition stands disposed of with a direction to the petitioners to surrender before the summoning Court within seven days and on their appearance before the said Court, they shall be released on bail on their furnishing bail bonds to its satisfaction subject to the following conditions:-