SATINDERPAL SINGH ALIAS LADDI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has filed the instant petition under Sec. 439 of the Cr.P.C. with a prayer to grant regular bail in case FIR No.26 dtd. 22/2/2023 registered under Ss. 307, 326, 324, 323, 341, 34 and 120-B of IPC, at Police Station City Malerkotla, District Malerkotla.

(2.) Learned counsel for the petitioner contends that the petitioner and Satnam Singh, co-accused were neighbours of the complainant and used to take tuitions from Daljit Kaur, wife of the complainant. However, the behaviour of the complainant was very cruel towards his wife and he used to beat her up daily. Due to this, there was a matrimonial dispute between the complainant and his wife Daljit Kaur and the complainant had also filed a divorce petition Annexure P-2 against his wife. Even the petitioner and his friend requested the complainant to mend his ways, but he started threatening the petitioner and his co-accused. He further contends that the FIR in the present case has been got registered by the complainant by colluding with the local police. In any case, the challan has been presented in the present case long ago and the complainant has been examined. The petitioner was arrested in the present case on 22/2/2023 and is in custody for the last more than 01 year and 10 months. Since the injured has already been examined in the present case, the petitioner would not be in a position to influence the prosecution witnesses any further.

(3.) On the other hand, learned State counsel has vehemently opposed the submissions made by learned counsel for the petitioner on the ground that serious allegations have been levelled against the present petitioner and he does not deserve the concession of bail by this Court.