- (1.) Petitioner Chetan Munjal has directed the instant application for the grant of regular bail, in a case registered against him alongwith his other coaccused, vide FIR No.247 dated 9.12.2011, on accusation of having committed the offences punishable under Sections 147, 148, 307, 324 and 506 read with Section 149 IPC by the police of Police Station Sector-3, Chandigarh, invoking the provisions of Section 439 Cr.PC.
(2.) Concisely, the facts of the prosecution case are that on 8.12.2011, complainant Amrinder Singh, Jeevanjot Singh and Amandeep Singh were sitting in their car. As soon as, they stopped their car at the Petrol Pump of Sector 10 at about 9.45 PM, in the meantime, the accused came there and got down from their car. They stated that since the complainant party has supported the PUSU Party in the election, so, they will teach them a lesson. According to the prosecution that accused Perry gave a danda blow on the right hand of the complainant, whereas Ravneet Sidhu, Bablu, Chetan Munjal (petitioner) and Aman Barnala gave sword blows on various parts of the body of Jeevanjot Singh, whereas the unknown boys gave danda blows to them.
(3.) Levelling a variety of allegations and narrating the sequence of events, in all, the prosecution claimed that all the accused caused injuries to the complainant party with their respective weapons. In the background of these allegations and in the wake of statement of complainant, the present case was registered against the accused in the manner indicated hereinabove.;