RAJDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) After being declined bail by the trial Court, petitioner before this Court seeks his release as an undertrial in a case bearing FIR No.45 dtd. 11/3/2020, registered under Ss. 302, 307, 341, 323, 506, 148read with Sec. 149 of the Indian Penal Code, 1860 (for short 'IPC'), at Police Station, Civil Lines, District Bathinda.

(2.) Aforesaid FIR has been registered based on Baldev Singh's statement. He stated that, on March 10, 2020, his son Gurpreet Singh borrowed Rs.100.00 from him and went to the market. Around noon, Baldev Singh received information that his son was near Kali Mata Mandir, where he had a confrontation with some other boys, leading to concerns of further conflict. Baldev Singh went to Kali Mata Mandir Park in Model Town Phase-I, Bathinda, and found his son Gurpreet sitting with his friend Bhupinder Singh. Shortly thereafter, 18-20 boys on 8-10 motorcycles arrived at the scene, including individuals known to Baldev Singh, such as the accused Rahul Aatvadi, Sunny, and others.

(3.) Learned counsel for petitioner would contend that petitioner was not even present at the spot when the alleged incident occurred. As per complainant's own version, no specific role/ injury has been attributed to the petitioner. He has thus not committed any offence, as alleged.