MEHINDER SINGH SULLAR - (1.) PETITIONER Hira Singh son of Nirmal Singh has preferred the instant petition for the grant of regular bail, in a case registered against him alongwith his other co-accused, namely Binder, Jodha, Saba, Babbal, Kaga and Makhi, by means of FIR No.133 dated 9.12.2010 (Annexure P1), on accusation of having committed the offences punishable under sections 148, 307, 323, 324, 325, 326 and 341 read with section 149 IPC by the police of Police Station Banur, District Patiala, invoking the provisions of section 439 Cr.PC.
(2.) CONCISELY, the prosecution case is that on 8.12.2010, all the accused armed with swords (kirpans) and iron rods, came at the shop of Hira Singh petitioner, where complainant Gurdip Singh, his brother Harwinder Singh and friend Tanu Sharma were present. They (accused) attacked and caused injuries to the complainant, his brother Harwinder Singh & friend Tanu Sharma, with their respective weapons. According to the prosecution that the petitioner gave single kirpan blow, which landed on the left side of chest of the complainant. Leveling a variety of allegations and narrating the sequence of events, in all, the prosecution claimed that on 8.12.2010, all the accused came at the shop of petitioner and caused injuries to the complainant and his indicated companions with their respective weapons. In the background of these allegations and in the wake of statement of the complainant, the present case was registered against the accused in the manner described here-in-above.
(3.) NOTICE of the petition was issued to the State.;