HARISH KUMAR AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) As, identical points for consideration to grant the anticipatory bail to the petitioners or otherwise, are involved, therefore, I propose to decide both the indicated petitions, by means of this common order, in order to avoid the repetition.

(2.) Tersely, the facts and material, which need a necessary mention for the limited purpose of deciding the instant petitions for the grant of anticipatory bail filed by the petitioners and emanating from the record, are that, on 28.07.2012, complainant Vikram Kumar son of Sham Lal (for brevity 'the complainant') was going towards Mubarkapur town. At about 12.30 PM, as soon as, he reached near Dharamkanda (place of occurrence) in the meantime the petitioners-accused came from backside and stopped their two motorcycle (one of it registration number CH-03-Y-7843 make honda), in front of him. They were armed with swords and sticks. Thereafter, they started beating him. It was claimed that accused Sandeep Kumar @ Sony gave a sword blow and complainant fell down after receipt of injuries. Thereafter, accused Vinod @ Vicky, Bunty and other accused repeatedly gave stick blows, which landed on his back. He raised alarm, which attracted PW Madan Lal son of Prabhu Ram. After causing injuries to the complainant, all the petitioners-accused fled away from the place of occurrence, with their respective weapons. He was removed in an injured condition and was got admitted in Civil Hospital Derabassi by Madan Lal (PW).

(3.) Leveling a variety of allegations and narrating the sequence of events, in detail, in all, the prosecution claimed that the petitioners-accused caused multiple grievous and simple injuries to the complainant with their respective weapons. In the background of these allegations and in the wake of complaint of complainant, a criminal case was registered against the petitioners-accused, vide FIR No.131 dated 29.07.2012, for the commission of the offences punishable under Sections 326, 324, 323 and 341 read with Section 34 IPC, by the police of Police Station Derabassi, District S.A.S. Nagar (Mohali), in the manner depicted here-in-above.