Punjab-Haryana High Court
Sajan Singh @ Chajju vs State Of Punjab on 12 March, 2018
Author: Sudhir Mittal
Bench: Sudhir Mittal
CRM-M-10183-2018 -1-
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
101 CRM-M-10183-2018
Date of Decision: March 12, 2018
Sajan alias Chajju
......Petitioner
versus
State of Punjab
.....Respondent
CORAM: HON'BLE MR.JUSTICE SUDHIR MITTAL
***
Present: Mr. Jitender Singh Dadwal, Advocate
for the petitioner.
***
Sudhir Mittal, J. (Oral)
The petitioner seeks grant of anticipatory bail in case FIR No.461, dated 19.09.2017, under sections 307, 341, 324, 148, 149 IPC, registered at Police Station Civil Lines, District Amritsar.
2. As per the allegations in the FIR, a large crowd attacked the injured- complainant with sharp as well as blunt weapons and inflicted as many as five injuries upon him. The complainant is a young boy studying in Class XII and was attacked while he was bringing his dog back from the veterinary Doctor after getting him inoculated.
3. Learned counsel for the petitioner contends that the petitioner is alleged to have been armed with a baseball bat but no injury is attributed to him. This is also borne out from the fact that all the injuries upon the complainant have been inflicted with sharp edged weapon. It is his contention that the petitioner has 1 of 2 ::: Downloaded on - 17-03-2018 23:56:58 ::: CRM-M-10183-2018 -2- been named on account of petty village rivalry.
4. I am afraid, I cannot accept the contention of the learned counsel at this stage because the petitioner is alleged to have been part of an unlawful assembly, which had caused injury dangerous to life of the complainant and prima facie offence under Section 307 IPC is attracted. Such like incidents are to be dealt with an iron hand.
5. In view of the above, there is no merit in this petition and the same is dismissed.
March 12, 2018 [SUDHIR MITTAL]
sonia arora JUDGE
Whether speaking/reasoned : Yes
Whether Reportable : No
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