Punjab-Haryana High Court
Prithipal Singh vs State Of Punjab on 3 June, 2016
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CRM No.M-20195 of 2016 (O&M)
Date of decision:03.06.2016
Pirthipal Singh ... Petitioner
Vs.
State of Punjab ... Respondent
CORAM: HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA.
Present: Mr. H.S. Dhillon, Advocate for the petitioner.
Mr. Veneet Sharma, Advocate for the complainant.
...
TEJINDER SINGH DHINDSA, J.
The present petition has been filed under Section 438 Cr.P.C. seeking concession of pre-arrest bail to the petitioner in cross case registered vide Report No.20 of Rojnamcha dated 24.05.2015 in case FIR No.69 dated 24.05.2015, under Sections 307/506/148/149/ IPC read with Sections 25/54/27/59 of the Arms Act, registered at Police Station Raja Sansi, District Amritsar.
Counsel for the parties have been heard.
It has gone uncontroverted that as per cross version, the present petitioner was armed with a kirpan and landed a kirpan blow on the head of Balkar Singh. The C.T. scan report of Balkar Singh has been adverted to during the course of hearing and which clearly shows a fracture on the scalp.
Against such direct attribution of injury to the petitioner and that too, on a vital part of the body resulted into the fracture on the scalp, this Court is not inclined to accept the prayer made in the petition.
Petition is accordingly dismissed.
03.06.2016 (TEJINDER SINGH DHINDSA)
harjeet JUDGE
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