JAGROOP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER seeks the cancellation of the anticipatory bail granted to the accused/respondents 5 to 8. Circumstances giving rise to this petition can be briefly summarised as follows :- 1. Petitioner/complainant made a report to the police making allegations that the culprits mentioned therein (including the petitioner) had assaulted by heavy stick and caused various injuries. For the purpose of decision, it is not necessary to give the details of the whole incident thus reported. On getting that report, a First Information Report was registered at the police station. There is material to show that the First Information Report was initially registered in respect of the offence punishable under section 308 read with section 149 and other minor sections of the I.P.C. However, there is material to show that report came to be torned and burnt and another report was recorded to show that offence registered was under sections 323/325/148/149 IPC at a later stage.

(2.) THE papers before me indicate that respondents 5 to 8 were initially arrested in a case registered for the offence punishable under sections 323/325/148/149 IPC. Later on they were released on bail.

(3.) IN the context that it may be mentioned that in the written statement filed by the State, the contents of para 3 of the petition are admitted to be correct. In other words the extract of the enquiry report mentioned in para 3 is an admitted position by the State. Respondent No. 8, however, disputed the correctness of the contents of para 3 of the petition, but concludes that since these allegations were against the police officers the respondent No. 8 has no concern with the outcome of the enquiry.