GURJANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita, 2023 seeking regular bail in case bearing FIR No.485 dtd. 3/11/2024 under Ss. 115(2)/311/61(2) of BNS registered at Police Station Zirakpur, District Mohali, Punjab.

(2.) Prosecution story set up in the present case as per the version in the FIR reads as under:-

(3.) Learned counsel for the petitioner inter alia contends that the petitioner has been falsely implicated in the present case on the basis of suspicion and all the offences under which the FIR (supra) was registered are bailable in nature except Sec. 311 of BNS. Further, there is no medical record regarding the injuries mentioned in the FIR (supra) and the injuries suffered by the complainant are simple in nature. The facts have been twisted in order to aggravate the offence, transforming it into a case of snatching. Additionally, a compromise (Annexure P-3) has been effected between the accused and the complainant and similarly situated co-accused, namely, Mukesh, has been granted the concession of anticipatory bail vide order dtd. 1/4/2025 passed by this Court in CRM-M-15004-2025 titled as 'Mukesh Kumar Vs. State of Punjab'.