AJAYPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner is seeking regular bail in case bearing FIR No. 124 dtd. 18/6/2021 under Ss. 323, 324, 452, 365, 342, 336, 148, 149 IPC (Sec. 326 IPC added later on) and Ss. 25/27 of Arms Act registered at Police Station Kathunangal, District Amritsar.

(2.) Custody certificate has been taken on record.

(3.) Learned counsel for the petitioner contends that as per the allegations, the petitioner along with co-accused Mehtab Singh, Gurdial Singh and Ranvir Singh had inflicted injuries on the person of Amritpal Singh, the son of the complainant and also kidnapped Prabhjit Singh, another son of the complainant. Mehtab Singh had exhorted the co-accused and fired gun shots in the air. The injury by means of kirpan on the head of Amritpal Singh has been attributed to the petitioner. Mehtab Singh and Gurdial Singh, co-accused have been granted pre-arrest bail by the Co-ordinate Bench of this Court and Ranvir Singh has been found to be innocent during the course of investigation. The injured has recovered from the alleged injury and his health condition is good. Prabhjit Singh, the other son of the complainant was recovered on the date of occurrence itself. The petitioner is in custody for a period of 6 months and 3 days and not involved in any other case. The recovery of weapon of offence has also been effected.