Punjab-Haryana High Court
Robin Singh & Anr vs State Of Punjab on 1 June, 2016
Author: Jaswant Singh
Bench: Jaswant Singh
213
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CRM-M No.10217 of 2016 (O&M)
Date of Decision: 01.06.2016
Robin Singh and another
.......... Petitioners
Vs.
State of Punjab
.......... Respondent
CORAM: HON'BLE MR. JUSTICE JASWANT SINGH
Present: Mr. Ashish Aggarwal, Advocate for the petitioners.
Mz. Rimplejeet Kaur, Assistant Advocate General, Punjab
for the respondent/State assisted by ASI Harjit Singh.
****
JASWANT SINGH, J. (Oral)
Prayer is for grant of anticipatory bail to the petitioners, namely, Robin Singh and Sandeep Singh @ Sunny in case FIR No.14 dated 25.01.2016 for the offences punishable under Sections 323, 324, 325, 452, 148 and 149 of the Indian Penal Code, registered with Police Station Kambo, District Amritsar Rural.
As per the version of the complainant Lovepreet Singh there occurred an altercation on the Lohri date i.e. 13.1.2016 at about 8.00 pm in the street over bursting of the crackers between the accused and the complainant party. Thereafter at around 11.00 pm, accused party comprising of 09 persons fully armed with various weapons like Kirpan, Dattar and baseball bats are alleged to have entered the house of the complainant and caused injuries to the complainant and his brother Jasbir Singh.
The role attributed to the accused Robin Singh is of inflicting a baseball bat blow on the left arm of the complainant whereas accused Sandeep Singh @ Sunny gave a baseball bat blow on the left hand of the complainant.
It was contended that there is a version and cross version of the case and two of the accused persons, namely, Narinder Singh and Paramjit Kaur have suffered head injuries opined to be grievous in nature. That apart, the 1 of 2 ::: Downloaded on - 03-06-2016 00:16:27 ::: CRM-M No.10217 of 2016 (O&M) -2- alleged injuries are simple in nature and it is yet to be determined as to who is the real culprit. The other accused including the main are stated to have been arrested and enlarged on regular bail.
Learned Counsel for the petitioners submits that the petitioners have joined the investigation and their custodial interrogation is no longer required.
Learned State Counsel, assisted by ASI Harjit Singh, agrees that the petitioners have joined the investigation and their custodial interrogation is no longer required.
In view of the above, interim protection/pre-arrest bail granted by this Court, vide order dated 22.03.2016, is made absolute.
Disposed of.
June 01, 2016 (JASWANT SINGH)
Gagan JUDGE
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