SUKHBIR SINGH SIBIA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRAYER in this petition is for grant of anticipatory bail to petitioners Sukhbir Singh Sibia and Randhir Singh Sibia who have been summoned in a complaint case titled " Balbir Kumar Versus Randhir Singh and others" for having committed the offences punishable under Sections 323, 420 and 506, IPC, and Sections 3(1) (v) and 3(1) (x) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989, by learned Judicial Magistrate Ist Class, Ludhiana.

(2.) LEARNED counsel contends that the complaint had been filed on account of political rivalry; the MLR of the complainant disclosed that there was no injury on his person and even the nature of the injury and the weapon by which said injury caused were not ascertained by the Medical Officer who conducted the medico -legal examination; the co -accused of the petitioners were granted anticipatory bail by the learned Additional Sessions Judge, Ludhiana; the inquiries conducted by the Higher Police Officer gave clean chit to the petitioners; the complainant had filed a petition before this court but the allegations with regard to the using of derogatory words in the name of cast of the complainant were not mentioned; that petitioner No.1 Sukhbir Singh Sibia is a student; and that there was delay in filing the FIR.

(3.) IN support of his contention, learned counsel for the petitioners has placed reliance on Ajit Singh Ajit Singh versus State of State of Haryana and another, 2012 1 RCR(Cri) 507; Pishora Singh Pishora Singh Versus State of Punjab, State of Punjab, 2002 2 RCR(Cri) 215; and Dr. Rabindra Nath Pradhan Versus State of Orissa, State of Orissa, 2005 4 RCR(Cri) 442.