Punjab-Haryana High Court
Jaspreet Singh Alias Jajj vs State Of Punjab on 29 July, 2021
Author: Avneesh Jhingan
Bench: Avneesh Jhingan
CRM-M-23645 of 2021 [1]
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
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CRM-M-23645 of 2021
Date of Decision: 29.07.2021
Jaspreet Singh @ Jajj
Petitioner
Versus
State of Punjab
Respondent
CORAM: HON'BLE MR. JUSTICE AVNEESH JHINGAN
Present: Mr. Amandeep Chhabra, Advocate for the petitioner.
Ms. Monika Jalota, DAG, Punjab.
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AVNEESH JHINGAN, J (Oral):
[1] The matter is taken up for hearing through video conference due to COVID-19 situation.
[2] This is a petition filed under Section 438 Cr.P.C. for grant of anticipatory bail in FIR No. 253, dated 1.9.2020, under Sections 324, 323, 341, 506 IPC read with Section 34 of IPC (Section 326 of IPC added later on), vide Rapat No. 34, dated 12.10.2020, registered at Police Station City Malout, District Sri Muktsar Sahib. [3] On 21st June, 2021, following order was passed:-
"The matter is taken up for hearing through video conference due to COVID-19 situation.
This is a petition seeking anticipatory bail in FIR No. 253, dated 01.09.2020, under Sections 324, 323, 341, 506 read with Section 34 of IPC (Section 326 of IPC added later on), vide Rapat No. 34, dated, 12.10.2020, registered at Police Station City Malout, 1 of 3 ::: Downloaded on - 30-07-2021 12:59:42 ::: CRM-M-23645 of 2021 [2] District Sri Muktsar Sahib.
FIR was at the instance of Arshdeep Singh. The facts mentioned were that on 17.08.2020, the complainant along with Nirmal Singh was beaten up by Mangaldeep Singh @ Soni, Jasrpeet Singh @ Jajj (petitioner), both armed with swords, Gurmeet Singh armed with iron rod and Manna Singh armed with wooden stick. Gurmeet Singh raised a lalkara. The petitioner gave kirpan blow which hit left palm of the complainant, Mangaldeep Singh @ Soni gave two kirpan blows on the back side of head and Manna Singh gave wooden stick blow on back of shoulder of the complainant. It was alleged that co-accused also gave injuries to Nirmal Singh.
Learned counsel for the petitioner submits that co-accused Manna Singh, Gurmeet Singh and Mangaldeep Singh @ Soni have been granted anticipatory bail by the Additional Sessions Judge, Sri Muktsar Sahib.
Learned State counsel opposes the bail on the ground that injury attributed to the petitioner was declared grievous.
Considering the allegations and the facts of the case in totality, especially that injury attributed to the petitioner on the complainant is on the non-vital part and co-accused have been granted pre-arrest bail, the petitioner is granted interim bail subject to joining investigation within two weeks. In the event of arrest, the petitioner shall be released on bail subject to his furnishing adequate bail bonds to the satisfaction of the Investigating Officer. He is directed to join the investigation as and when called for. He shall abide by 2 of 3 ::: Downloaded on - 30-07-2021 12:59:42 ::: CRM-M-23645 of 2021 [3] the conditions as envisaged under Section 438 (2) Cr.P.C.
List on 29th July, 2021."
[4] Today learned State counsel on instructions from ASI-Shavinder Singh submits that the petitioner has joined the investigation and his custodial interrogation is not required. [5] In view of statement made, the interim bail granted to the petitioner is made absolute.
[6] The petition is disposed of.
[AVNEESH JHINGAN]
JUDGE
29th July, 2021
mk
1. Whether speaking/ reasoned : Yes / No
2. Whether reportable : Yes / No
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