HARSIMRAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner seeks grant of anticipatory bail in a case registered against him vide FIR No. 27 dtd. 11/3/2022 under Ss. 323, 324, 326/34 IPC at Police Station D-Division, District Amritsar.

(2.) The FIR was lodged at the instance of Deepak Singh wherein it has been alleged that Harsimran Singh @ Kinnu and Nona, who were known to him had taken loan for an amount of Rs.7,000.00 but were not returning back the same. It is alleged that on 23/2/2022, complainant's cousin Vishal received a telephone call from Harsimran Singh asking him to tell the complainant to collect his amount. Consequently, at about 7:30 p.m., the complainant alongwith his cousin Vishal reached Shakti Nagar where Harsimran Singh, Nona and three unknown persons were standing. When the complainant demanded his money back from Nona, the accused started quarreling with him. Harsimran Singh held the complainant Deepak Singh while Nona took out a knife (kirch) and thrust the same in complainant's abdomen and thereafter they fled away.

(3.) The learned counsel for the petitioner has submitted that even if the allegations as levelled in the FIR are taken to be correct, it is the co-accused who is stated to have inflicted injury to the complainant and that the petitioner is alleged to have merely caught hold of the complainant and is not even stated to be armed with any weapon.