NIRPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed by the petitioner under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short 'BNSS') seeking grant of regular bail in case bearing FIR No.100 dated, 16/12/2024, registered under Ss. 103, 109, 118(1), 115(2), 126(2) and 238 of the BNS and Ss. 27 and 30 of the Arms Act, at Police Station Bhadaur, District Barnala.

(2.) As per the allegations, on the evening of 15/12/2024, complainant ? Amarjit Singh @ Ambu was present in his house and was having conversation with his brother Gurmail Singh and son Sukhjit Singh @ Giani, when the present petitioner accompanied by co-accused armed with weapons entered inside his house and opened an assault upon the complainant and his family members and caused injuries to them. The petitioner struck blow with a danda on the right arm of the complainant whereas others also caused injuries to him, his brother and son. Accused Narain Singh struck a blow with a 'ghop' with an intent to kill him. The complainant and his son fallen on the ground. On clamour being raised, some other members of the party of the assailants along with unknown persons reached there and extended beatings to the complainant and others while hurling abuses. Accused Kulwinder Singh fired a shot with his revolver. Son of the complainant, namely, Sukhjit Singh succumbed to the injuries so sustained.

(3.) After registration of the FIR, investigation proceedings were initiated. Accused Daljit Singh and Pardeep Singh were arrested on 16/12/2024. Some other accused were also arrested on 18/12/2024, 20/12/2024 and 28/12/2024. The petitioner was arrested on 20/12/2024. Investigation now stands completed.