PREM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present application has been filed by the applicant-petitioner for amendment/correction in the memo of parties.

(2.) The present FIR came to be registered at the instance of Harpreet Singh alias Happy son of Charanjit Singh who stated that on 13/7/2023 when he was going to his house then Prem Singh (petitioner) son of Ramesh Kumar along with Gurjeet Singh (granted bail vide order dtd. 22/11/2023 passed in CRM-M-57936-2023) son of Gurjant Singh, Buta Singh (granted bail vide order dtd. 2/11/2023 passed in CRM-M-53741-2023) son of Nahar Singh and one unknown person started abusing and threatening him. While he was walking towards the bus stand, four persons started chasing him along with their weapons. Thereafter, they blocked his way. Prem Singh raised a Lalkara and asked his companions to kill him (complainant). Upon that Gurjeet Singh gave him a Kirpan blow with an intention to kill him which struck his left palm. Buta Singh gave him a Kirpan blow with an intention to kill him which struck his left elbow. Then Gurjeet Singh gave a Kirpan blow on his left upper palm and Prem Singh gave a Dang blow on his left leg. On raising a hue and cry, his father came to the spot and all the four accused ran away. The cause of the enmity was that Prem Singh was interfering in the management of the Gurdwara Sahib and on 12/7/2023 he (Prem Singh) had threatened them (complainant party) regarding the management of the said Gurdwara.

(3.) The counsel for the petitioner contends that only simple injuries have been attributed to the petitioner. In fact, all the injuries received by the complainant-injured are simple in nature and Sec. 307 IPC has been invoked on account of intention alone. As the petitioner was in custody since 13/7/2023, none of the 08 prosecution witnesses had been examined so far and he was a first-time offender, he was entitled to the concession of bail moreso when his co-accused Buta Singh and Gurjeet Singh had already been granted the said concession.