CHARANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) On 31/12/2025, while issuing notice of motion, this Court had noticed the contention raised on behalf of petitioner that the injury attributed to the petitioner is an old injury and injured was admitted in hospital on next day of incident and not immediately after the incident.

(2.) Detailed status report has been filed by way of affidavit of Deputy Superintendent of Police, Sub-Division Fatehgarh Churian, Police District Batala, District Gurdaspur. In affidavit, it is specifically mentioned that opinion of doctor regarding old/fresh injury was again taken by police and vide report dtd. 3/1/2026, Medical Officer, Civil Hospital, Patiala has given following opinion:-

(3.) It is, therefore, clearly made out that injuries suffered by injured are not old injuries but are fresh injuries. It is worth noticing that occurrence had taken place on 29/10/2025 at about 08:000 p.m. and MLR was conducted on 30/10/2025 at 09:55 a.m. Doctor, in MLR as well as in his opinion dtd. 3/1/2026, has opined injuries to be within 12 to 15 hours.