GURPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer made in the petition is for grant of anticipatory bail to the petitioner in case FIR No.020 (Annexure P-1) dtd. 2/2/2019 under Ss. 323, 341, 307, 506, 279, 148, 149 IPC registered at Police Station City Rupnagar, District Rupnagar.

(2.) It is worth noticing here that the anticipatory bail petitions of co-accused of the petitioner, namely, Shamsher Singh and Manic Chhatwal (in CRM-M-7877 of 2019 and CRM-M-7111 of 2019, respectively), were dismissed vide order dtd. 26/2/2019. The operative part of the order reads as under -

(3.) It is worth noticing that on the same day, the petitioner No.1 Sukhjit Kaur also lodged a complaint with the police vide DDR No.29 dtd. 2/2/2019 in which the incident of minor accident between the two cars was detailed and it was further stated that three persons alighted from the vehicle, two of them were having hair-cut and one was a Sikh gentleman and they started shouting at them and gave beatings to her husband and when she opposed, she was also given beatings. On raising voice, the accused fled from the spot in their car No.PB-12X-4043. It is further stated that due to the fight and quarrel, the turban of her 3 of 10 husband as well as Rs.30,000.00 lying with them fell down. She was also medico-legally examined and, thereafter, the aforesaid DDR registered.