VIKRAMJIT SINGH @ BIKRAMJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner seeks grant of regular bail under Section 439 Cr.P.C , 1973in case bearing FIR No. 194 dated 20.08.2017, registered under Sections 307, 379, 323, 324, 452, 506, 148, 149 IPC and sections 25, 27, 54, 59 of the Arms Act at Police Station Sadar, District Ludhiana.

(2.) FIR was registered on the statement of Amar Singh against Hirdaypal Singh and unknown persons. Complainant, his brother and his friend Harvinder Singh were present at the spot. Hirdaypal Singh armed with sword came along with 10/12 unknown persons, who were also armed with deadly weapons like rods and swords. They entered the shop and raised lalkara. Hirdaypal Singh gave a sword blow on the head of the complainant's brother which landed at the back of his head. Unknown persons started inflicting injuries with their respective weapons. Brother of the complainant became unconscious and fell down on the floor. When the complainant tried to save him, Hirdaypal Singh gave sword blow on his head which was warded off and the blow landed on the hand of the complainant. Other persons inflicted injuries on the person of the complainant and his friend Harvinder Singh. They also caused damage to the property and committed theft of Rs. 70,000/- which was lying in the cash counter box. Hirdaypal Singh also took out his revolver and gave threats.

(3.) Learned counsel for the petitioner submitted that Amar Singh and Mandeep Singh were admitted in hospital and were also medico-legally examined. Supplementary statement of Mandeep Singh was recorded on the same day under Section 161 Cr.P.C., 1973 in which complicity of the petitioner came to fore that he gave danda blow at the back of Mandeep Singh.