Maninder Singh Alias Lily vs State Of Punjab
2023 Latest Caselaw 4224 P&H

               CRM-M-7426-2023                                                                       1

               208 (2)
                     IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                  CHANDIGARH
                                               CRM-M-7426-2023
                                                Date of Decision: 17.04.2023

               Maninder Singh @ Lily                                                         ....Petitioner

                                                                Versus

               State of Punjab                                                              ...Respondent

               CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

               Present :                 Mr. Nirmal Singh Khandola, Advocate
                                         for the petitioner.

                                         Mr. Harjinder S. Sidhu, AAG, Punjab.

               HARSH BUNGER, J. (Oral)

Prayer in the present petition filed under Section 438 Cr.P.C. is

for grant of anticipatory bail to the petitioner in case FIR No.3, dated

14.01.2023, registered under Sections 147, 149, 186, 323, 332, 341, 353,

427 and 506 of the Indian Penal Code, 1860, at Police Station Kheri Nodh

Singh, District Fatehgarh Sahib, Punjab.

On 03.03.2023 the following order was passed by this Court :-

"Present petition under Section 438 of the Code of Criminal Procedure is filed seeking grant of anticipatory bail to the petitioner in case FIR No.3 dated 14.01.2023, under Sections 147, 149, 186, 323, 332, 341, 353, 427 and 506 of the Indian Penal Code, registered at Police Station Kheri Nodh Singh, District Fatehgarh Sahib.

Brief facts of the case are that the aforesaid FIR No.3 dated 14.01.2023 was registered against the petitioner on the basis of statement of complainant, namely Manpreet Kaur, who stated that on 13.01.2023 at around 8 P.M., Labh Singh s/o Pritam Singh, Charanjit Singh s/o Labh Singh, Surinder Singh @ Soni, Maninder Singh @ Lilly s/o Avtar Singh along with some other unknown persons were celebrating Lohri festival while drinking alcohol and abusing loudly, whereupon the complainant party stopped them from abusing loud and consequent thereto, all the aforesaid persons along with one Rajni d/o Labh Singh came in front of the house of complainant and started abusing and threatening to kill the complainant party. Thereafter, the HIMANI GUPTA 2023.04.19 10:26 complainant called at Police Helpline No.112 and filed a report I attest to the accuracy and authenticity of this document/judgment High Court, Chandigarh

with regard to the aforesaid incident, and subsequently, Assistant Sub Inspector Jasvir Singh along with Assistant Sub Inspector Jaswinder Singh and other police officers came to the street near the house of complainant. Thereafter, when, at around 11:40 P.M., complainant, along with her husband, namely Dalveer Singh, and mother-in-law, namely Amarjit Kaur, was going towards the police then Labh Singh, Maninder Singh @ Lilly, Surinder Singh, Charanjit Singh, Rajni and two other unknown persons came forward and surrounded the complainant party and started abusing and throwing bricks at them; Maninder Singh @ Lilly hit the left side of the head of complainant with a brick and Maninder Singh hit the forehead of complainant's husband with a brick and a heavy bangle worn by said Maninder Singh, which resulted in bleeding of the forehead of complainant's husband. Thereafter, when the police party came forward to stop the beatings, the aforesaid accused attacked the police party as well and injured Assistant Sub Inspector Jasvir Singh. Aforesaid Rajni d/o Labh Singh, who was standing nearby, was encouraging the accused and abusing the complainant party. The windshield of the policemen's Alto car was also smashed with a brick by the accused. Thereafter, the police party somehow managed to escape the complainant, along with her husband and mother-inlaw, from the accused.

Learned counsel for the petitioner submits that the petitioner has been falsely implicated in the aforesaid FIR No.3 dated 14.01.2023, at the behest of complainant-Manpreet Kaur as the petitioner did not attack either the complainant party or the police officials nor inflicted any injury upon them. It is further submitted that rather it was the police officials, who started giving beatings to the petitioner and co-accused, whereupon the petitioner along with co-accused ran away from the spot so as to save their lives. Learned counsel for the petitioner contends that during the pendency of present FIR No.3 dated 14.01.2023, the matter has been amicably compromised between the parties concerned vide Agreement (Annexure P-2). However, the anticipatory bail application moved by the petitioner before the Court of Additional Sessions Judge, Fatehgarh Sahib, has wrongly been dismissed, vide order dated 07.02.2023 (Annexure P-1). Learned counsel for the petitioner submits that the petitioner is ready and willing to join the investigation as and when required by the Investigating Agency or as directed by this Court/trial Court.

List on 17.04.2023.

Without commenting anything on the merits of the case, petitioner is directed to join the investigation as and when directed by the investigating agency and in the event of arrest of petitioner, he shall be released on ad interim bail to the satisfaction of the Investigating/Arresting Officer and the HIMANI GUPTA 2023.04.19 10:26 I attest to the accuracy and authenticity of this document/judgment High Court, Chandigarh

petitioner shall abide by the terms and conditions laid down under Section 438(2) of the Code of Criminal Procedure."

Learned counsel for the petitioner submits that pursuant to the

aforesaid order, the petitioner has joined the investigation.

Learned State counsel on instructions from SI Harjit Singh has

not disputed the aforesaid fact of joining of investigation by the petitioner

and submits that his custodial interrogation is not required at this stage.

Heard learned counsel for the parties.

Since the petitioner has joined the investigation and his

custodial interrogation is not required at this stage, the present petition is

allowed and the ad-interim order dated 03.03.2023 passed by this Court is

made absolute.

However, the petitioner shall continue to join the investigation

as and when required to do so and abide by all the conditions laid down

under Section 438(2) Cr.P.C.

It is made clear that if the petitioner fails to comply with any of

the bail conditions laid down under Section 438(2) Cr.P.C, the State would

be at liberty to move an application for cancellation of this anticipatory bail

granted to the petitioner.

Nothing expressed here-in-above shall be construed to be an

observation on merits of the case and the facts and circumstances recorded

above are only for consideration of the prayer for anticipatory bail at this

stage.

The petition is accordingly disposed of.

               17.04.2023                                                         (HARSH BUNGER)
               Himani                                                                 JUDGE

                             Whether speaking/reasoned:            Yes/No
HIMANI GUPTA
                             Whether reportable:                   Yes/No
2023.04.19 10:26
I attest to the accuracy and
authenticity of this document/judgment
High Court, Chandigarh