HARINDER SINGH AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition is for grant of anticipatory bail in General Diary No.31 dated 10.09.2019 under Sections 295 , 427 IPC, registered in FIR No.126 dated 24.08.2019 under Sections 295-A , 355 IPC, at Police Station City-I, Sangrur, District Sangrur.

(2.) Learned counsel for the petitioners submits that FIR No.126 was registered with the allegations that the accused persons have caused damage to Palki Sahib of Shri Guru Garanth Sahib situated in Vishwa Karma Mandir. It is further submitted that later on, after a delay of 17 days, present GD has been registered with the allegations that the petitioners have caused damage to the property.

(3.) Affidavit of Senior Superintendent of Police, District Sangrur filed in the Court today, is taken on record and paras No.2 & 3 of this affidavit read as under: - "...That pursuant to the receipt of copy of order dated 14.10.2019, the answering deponent called for a report from SHO, PS City Sangrur, who submitted report dated 16.10.2019. Perusal of said report revealed that FIR No.126 dated 23.8.2019 u/s 295-A/355 IPC , PS City-I, Sangrur was registered on the statement of Harjit Singh s/o Gurnam Singh r/o Mata Rani Gali, Sangrur against Amandeep Singh Advocate son of Gurbax Singh, Manjit Singh @ Billu s/o Gurnam Singh, Paramjit Singh s/o Natha Singh, Bhim Sain Shop Keeper, Gurbir Singh @ Babby s/o Baldev Singh and Ranjit Singh s/o Joginder Singh etc. residents of Sangrur. The contents of his statement are mentioned in Annexure R-1/T. During investigation, the very important aspect involved in this case has come forward that earlier the Holy Guru Granth Sahib and the Statue of Baba Vishavkarma were established in one room and when Harjit Singh complainant of the main case and his associated separate the statue of Baba Vishavkarma in other room, due to which the dispute arose between both the parties. One hammer, iron angel, broken CCTV Camera, brick bats, pieces of cement of broken Palki Sahib, two pieces of broken steel railing lying at the spot, were taken into possession. Statements of the witnesses u/s 161 Cr.P.C . were recorded on 23.8.2019. Amandeep Singh, Bhim Sain and Manjit Singh were arrested on 23.8.2019 and accused Gurbir Singh was arrested on 25.8.2019. Accused Paramjit Singh and Manjit Singh joined the investigation on 12.10.2019 in the light of order dated 20.9.2019 passed by the Hon'ble High Court in CRM No.M-40340 of 2019 granting interim bail to these accused, which was made absolute vide order dated 14.10.2019. The case is still under investigation and on the completion of investigation, final report u/s 173 Cr.P.C . will be presented before the Court of Ld. Illaqa Magistrate.