MARDANA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The case has been taken up for hearing through video conferencing.

(2.) Petitioner seeks grant of regular bail under Sec. 439 Cr.P.C in case bearing FIR No.315 dtd. 20/9/2020, registered under Ss. 307, 459, 324, 326 and 506 IPC at Police Station Sadar Dhuri, District Sangrur.

(3.) FIR was registered at the instance of Rajdeep yadav with the allegations that petitioner initially allured his wife. His wife has come back after being tired from the conduct of the petitioner and thereafter, she started residing with the complainant. On 19/9/2020 complainant along with his family was having dinner. At about 10:30 PM petitioner came to the house by scaling the wall and knocked the door of Chobara of the complainant. When the complainant opened the door, the petitioner gave straight blow with iron daah on the head of the complainant in order to kill him. The blow landed on the head of the complainant. The second blow landed on the left shoulder of the complainant. During scuffle, petitioner has also received some injuries. Thereafter, petitioner fled away from the spot.