RAJINDER KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in these petitions is for grant of regular bail in FIR.No.98 dated 03.07.2016 under Sections 295-A, 120-B IPC, registered at Police Station Dayalpura, District Bathinda.

(2.) As per the FIR, registered at the instance of complainant Gurcharan Singh, in which it is stated that he is vice-President of Gurudwara Mahil Sahib Bhagat Bhai. On 18.06.2016, at about 8.30 p.m., Rajinder Singh informed him that pages of Panj Granthi are lying spread over towards the back gate of Gurudwara i.e. in front of house of Rachhpal Singh Fauji in a narrow street. The complainant visited the spot and collected the parts of Panj Granthi.

(3.) Learned senior counsel for petitioner Jatinderveer Arora @ Jimmi has submitted that initially, the petitioner was arrested in FIR.No.161 dated 20.10.2015 under Sections 295-A, 120-B IPC, registered at Police Station Dayalpura, District Bathinda and thereafter, the Judicial Magistrate 1st Class passed the following order on 22.11.2018: -