RAJESH KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition filed under Sec. 439 Cr.P.C. is for grant of regular bail to the petitioner in case FIR No.0308 dtd. 20/11/2021, under Ss. 452, 323, 324, 34 IPC, 1860, registered at Police Station Lambi, District Shri Muktsar Sahib.

(2.) The case in question was registered at the instance of one Rakesh Kumar son of Nathu Ram, who made statement that on 18/11/2021, at around 03:30 PM, he and his nephew Harpreet were present in their house. There was no main gate in their house. In the meantime, Bunty, Seepa, Goli and Babbu armed with dandas entered their house. On seeing them, Harpreet ran away and they chased him. Out of them, the complainant managed to stop one person namely Bunty and inquired about the matter from him but Bunty gave blow on his head, due to which blood started oozing out from his head. Thereafter, all the accused persons went back.

(3.) Learned counsel for the petitioner has submitted that FIR was registered in November 2021 but the police did not take any action against the petitioner. No specific injury is attributed to the petitioner. All the injuries are simple in nature. All the offences are bailable except offence under Sec. 452 IPC. The petitioner is in custody since 16/3/2023. Keeping in view all these facts, the petitioner be released on bail.