SUKHJIT SINGH @ SITA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In the above mentioned petitions common question of law and facts are involved, so both the petitions are being disposed of by a common judgment. For brevity, facts are being taken from CRM-M-46701-2025 titled as "Sukhjit Singh @ Sita Versus State of Punjab."

(2.) Petitioner(s) have approached by way of filing the present petition praying for grant of regular bail in case bearing FIR No.176 dtd. 14/12/2024 under Ss. 140(3), 109, 118(1), 115(2), 190, 191(3), 351(3), 118(2), 117(2) of BNS, 2023, registered at Police Station Civil Lines, Bathinda, District Bathinda, Punjab.

(3.) Succinctly the facts of the case is that the FIR was lodged on the statement of the complainant, namely, Manpreet Singh. On 14/12/2024 at about 01:00-01:30 p.m., while the complainant was entering DAV College, Bathinda to appear in his BA-II re-examination, he was forcibly abducted by unknown persons, pushed into a Swift Dzire car driven by Sita (known to him), and taken to 400 Acres land on Mansa Road, followed by other accused in a Verna car. At the spot, 8-10 persons including Harman, Prince, Arshi, and Rittan assaulted him with kirpans, rods, sticks, and a sprocket, causing multiple injuries and rendering him unconscious. A video was recorded by the accused, who thereafter fled after threatening him. The request was made to take legal action against the accused persons. On the registration of the FIR, investigation commenced. The injured-complainant was medico legally examined The petitioner(s) were arrested on 23/12/2023 and 23/12/2023. On completion of the investigation, the challan was presented. On framing of charges, trial commenced. They approached the learned Additional Sessions Judge, Bathinda for grant of bail. However, after hearing both the sides and finding no merit in the same, the learned Additional Sessions Judge, Ludhiana declined the bail applications vide orders dtd. 21/4/2025 and 21/7/2025. Thus, the petitioner(s) are before this Court praying for the grant of bail by way of filing the present petitions.