GURMEET KAUR GONI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Appellant has approached this Court by way of present appeal praying for granting regular bail in case FIR No.59 dtd. 28/5/2025 under Ss. 115(2), 3(5) of the BNS, 2023 and Ss. 3(1) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989, registered at Police Station Lohian, District Jalandhar Rural.

(2.) Succinctly, facts of the case are that the FIR has been lodged on the basis of the statement of the complainant Gurpreet Doddhar @ Yama. The appellant along with co-accused had been alleged to have passed the casteist remarks and co-accused also caused injures to the complainant. On registration of the FIR, the investigation was commenced. The appellant was arrested on 21/6/2025. Aggrieved from the same, the appellant approached the Court of learned Additional Sessions Judge, Jalandhar praying for grant of regular bail. However, after hearing both the sides, the learned Court finding no merit in the same, dismissed the bail application filed by the appellant vide order dtd. 2/7/2025. Hence, the appellant has approached this Court praying for grant of bail by way of filing the present appeal.

(3.) It has been vehemently contended by learned counsel for the appellant that the appellant has been falsely and frivolously implicated in the present case. He submits that the complainant is Sarpanch of the village and the appellant also belongs to the same village. Due to some misunderstanding between both the sides, the present FIR has been lodged. He submits that both the sides with the intervention of the respectables have already resolved their petty dispute to live in harmony in the village. He submits that on the basis of the compromise arrived, some of the co-accused have already been granted anticipatory bail. He submits that in the peculiar facts and circumstances of the case, the appellant deserves to be granted bail.