DALBARA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Vide this order, I shall dispose of three petitions for grant of pre-arrest bail i.e. filed by petitioners Dalbara Singh and Kuldeep Singh, CRM-M-12283-2018 filed by petitioners Darshan Singh and Amit Kumar @ Meet and CRM-M-15057-2018 filed by petitioner Billa Singh, all of them being accused in FIR No.173 dtd. 25/7/2017, under Ss. 323, 341, 506, 148, 149 IPC (Offence under Sec. 308 IPC was added later on on 18/1/2018), registered at Police Station Sadar, District Patiala.

(2.) Briefly stated, facts of the case as per prosecution story are that criminal machinery in this case was set into motion by complainant Rajinder Singh son of Mewa Singh, who in the statement made to the police stated that the petitioners along with others armed with dandas, sticks and rods had attacked his uncle Gobind Ram; that when the complainant tried to intervene, he was also assaulted; that Billa Singh had given a rod blow on head of Gobind Ram; that the complainant tried to run away out of fear but was intercepted by the assailants and was caused injuries; that father of the complainant, namely Mewa Singh and another uncle Sita Singh were also CRM-M-12283-2018; and inflicted injuries. The motive for the incident was stated to be dispute with regard to shop between Gobind Ram and Chamkaur Singh. Formal FIR No.173 dtd. 25/7/2017 for the offences under Ss. 323, 341, 506, 148, 149 IPC was registered against the accused, subsequently on receipt of medical opinion from the doctors of PGI, an offence under Sec. 308 IPC was added.

(3.) Apprehending their arrest in this case, petitioners/accused had approached the Court of Sessions seeking grant of pre-arrest bail but their such applications were dismissed by the Court of learned Additional Sessions Judge, Patiala. As such, they have approached this Court asking for similar relief by way of filing separate petitions.