RAVINDER SINGHANGREJ Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed under Sec. 439 Cr.P.C. for grant of regular bail to the petitioner in case bearing FIR No.44, dtd. 11/7/2022, under Ss. 307, 324, 323, 506 IPC, registered at Police Station Maloud, District Khanna, Ludhiana.

(2.) The case in question was registered on the statement of complainant-Tirath Singh son of Nachhattar Singh. As per allegation, father of the complainant has been running a cycle repair shop near cooperative Bank, Sehora and adjoining the shop of his father, his uncle Harjinder Singh @ Raj is running a shop shoe making. His uncle Harjinder Singh @ Raj and his son Angrej Singh-petitioner, used to sleep in their shop at night. On 10/7/2022, at about 9.30 PM, his uncle Harjinder Singh @ Raj used bad words against the parents of the complainant and due to that altercation took place between Harjinder Singh and father of the complainant. With the intervention of the villagers the matter was resolved. He brought his father back to the home. At about 11.30 pm, his father told him that the shop was not locked and from the house, he went to the shop. When his father was closing the shutter of the shop, then his uncle Harjinder Singh @ Raj and his son Angrej Singh-petitioner came out of their shop. Angrej Singh started abusing his father loudly and his uncle who was carrying Rambi, i.e.artisan used for cutting of leather, attacked his father on the left side of his stomach with above said tool with intention to kill him and his father received grievous injury. Thereafter, his uncle again attacked his father on his face and head with the said tool, which hit on the right jaw of his father. Then his uncle Harjinder Singh @ Raj attacked with above said tool and his father raised his left arm to save him, the blow hit the underarm of his father and his father who was seriously injured he fell down. While he was lying down, then Angrej Singh kicked him with his feet and his uncle Harjinder Singh @ Raj again attacked his father on his back.

(3.) Learned counsel for the petitioner has argued that as per version of the prosecution, the petitioner was not armed with any weapon. Allegations against him are that he gave kick blows to the father of the complainant when he was lying down. The petitioner is in custody since 12/7/2022. He is not involved in any other case and he has been falsely implicated in the present case.