HARJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE prayer in this petition is to release the petitioner on regular bail in FIR No. 42 dated 16.6.2002 under sections 307/326/325/323/324/34 IPC, registered at PS Khemkaran, District Amritsar.

(2.) AS per the allegations contained in the FIR, a dispute arose between the complainant party and accused party over the canal water course. It is alleged that the petitioner and his associates wanted to close the passage of the water course and when objected to the complainant party was attacked by them. As per the allegations the petitioner who was armed with kirpan, gave kirpan blow to the complainant Balwinder Singh, who in order to defend himself, raised his hand and the kirpan blow hit on the palm of his right hand. The second kirpan blow given by the petitioner also landed on the little finger of the right hand of the complainant.

(3.) THE petitioner appears to have been employed in Central Industrial Security Force and according to the learned counsel his whereabouts being not known to the police, he was declared a P.O. The petitioner, however, was arrested on 1.2.2005 when he allegedly came on leave.