HARINDER PAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Above-captioned petitions have been filed under Section 439 Code of Criminal Procedure for grant of regular bail to petitioners in case FIR No.20 dated 09.02.2019 registered for offences punishable under Sections 307 , 323 , 324 , 342 read with Section 34 of Indian Penal Code (for short, " IPC ") at Police Station Bullowal District Hoshiarpur. (Offences punishable under Sections 365 and 326 IPC were added later on). Heard.

(2.) Facts of the case as mentioned in order dated 30.05.2019 passed by Sessions Judge, Hoshiarpur are reproduced as follows:-

(3.) Learned State counsel on instructions from ASI Kulwinder Singh submits that Gurinderpal Singh (petitioner in CRM-M-27641-2019) has been attributed injuries on the person of complainant and three injuries on the person of Amarjit Singh. These injuries were caused by reverse side of kirpan and were declared simple in nature. Harinder Pal Singh (petitioner in CRM-M-26415-2019) has been attributed two injuries on the person of complainant and one injury on the person of Amarjit Singh. Injuries on the person of complainant were declared simple in nature while injury on the person of Amarjit Singh was declared grievous in nature. After the incident, they dragged both the injured to their house, which was 150 yards away from the place of occurrence, tied them with a pillar and gave kick blows to them. Gurinderpal Singh (petitioner) was preparing video when police arrived at the spot and videographed the entire incident. No injury was found on the person of petitioner-Gurinderpal Singh at that point of time and this is why no cross case was registered.