- (1.) PETITIONER Jasmeet Singh alias Monu son of Avtar Singh, has preferred the instant petition for the grant of concession of regular bail, in a case registered against him along with his other co -accused, namely, Navraj Singh alias Mota son of Jaswant Singh, Abbu & Vicky sons of Satnam Singh and 5/6 other unknown persons, vide FIR No.16 dated 13.4.2014 (Annexure P1), on accusation of having committed the offences punishable under sections 148, 307, 324 and 506 read with Section 149 IPC by the police of Police Station Qadian, District Gurdaspur.
(2.) NOTICE of the petition was issued to the State.
(3.) AFTER hearing the learned counsel for the parties, going through the record with their valuable help and considering the entire matter deeply, to my mind, the present petition for regular bail deserves to be accepted in this context. Tersely, the prosecution claimed that on 12.4.2014, all the accused caused injuries to complainant Sarabjot Singh alias Sibu and Sukhwinder Singh alias Laddi injured PW with their respective knives (Kirches). Indisputably, the main injury on the person of complainant Sarabjot Singh, which is subject matter of offence punishable u/s 307 IPC, is attributed to main accused Navraj Singh alias Mota (non -petitioner). The petitioner was stated to have given a knife blow, which landed on the chest of Sukhwinder Singh alias Laddi injured PW. The injury attributed to him (petitioner) is simple in nature. In that eventuality, as to whether the provision of vicarious liability, as contemplated u/s 149 IPC is attracted to the facts of this case against the petitioner or not, inter -alia, would be a moot point to be decided during the course of trial by the trial Court.;