BALJIT SINGH AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition is for grant of regular bail in FIR.No.161 dated 20.10.2015 under Sections 295-A, 120-B IPC, registered at Police Station Dayalpura, District Bathinda.

(2.) Learned counsel for the petitioners has submitted that as per allegations in the FIR, got registered by complainant Iqbal Singh, on 20.10.2015, some pages of Shri Guru Granth Sahib were found scattered at 2-3 places and it has hurt the religious feelings of Sikh community. Learned counsel has further submitted that initially, co-accused Jatinderveer Arora @ Jimmi was arrested in the FIR.and made a statement before the Judicial Magistrate 1st Class, levelling allegations against the petitioners. The statement made by Jatinderveer Arora @ Jimmi on 22.11.2018 reads as under: -

(3.) Learned counsel for the petitioners has argued that thereafter, statement of co-accused Jatinderveer Arora @ Simmi under Section 164 Cr.P.C. was recorded, in which he nominated the petitioners as accused. It is further submitted that the petitioners are in judicial custody since 03.12.2018, the police has completed the investigation, challan stands presented before the trial Court in December, 2018 and the petitioners are no more required for further investigation.