Amandeep Singh vs State Of Punjab

Harnaresh Singh Gill, J

Case is taken up for hearing through video conferencing.

The petitioner has filed this second petition under Section 439 of Cr.P.C. for grant of regular bail in case FIR No. 343 dated 28.12.2019 registered

under Sections 341, 379-B, 382 IPC and Sections 25 and 27 of Arms Act, 1959, at Police Station Patran, District Patiala.

Learned counsel for the petitioner states that there is delay of one day in lodging the FIR, whereas the petitioner was known to the complainant. He

points out that Ishant Bansal, owner of the car, which was alleged to have been snatched along with money, has executed an affidavit that no car or

money was snatched. Regarding other FIRs registered against the petitioner, learned counsel for the petitioner submits that in one case cancellation

report has been filed and in another FIR, compromise has been effected between the parties.

He further submits that earlier petition was withdrawn on 27.07.2020 and the present petition has been filed after a gap of 4 months.

The petitioner has been in custody since 12.03.2020.

Additionally, the learned counsel for the petitioner prays for grant of regular bail on the ground of massive spread of Covid-19 cases.

Copy of custody certificate by way of affidavit dated 06.01.2021 of the Deputy Superintendent, Central Prison, Patiala, submitted by the learned State

counsel through email, is taken on record.

Learned State counsel has not disputed the fact regarding the custody period of the petitioner and further states that there are specific allegations

against the petitioner and the petitioner and co-accused Gurpreet Singh, are accused in other FIRs.

I have heard the learned counsel for the parties.

As per the allegations against the petitioner, he has given slaps and fist blows upon the informant/complainant and co-accused Gurpreet Singh has

removed the pistol from his pocket to scare them. The petitioner is habitual offender and has been involved in number of cases as noticed by the

learned Additional Sessions Judge, Patiala, in his order dated 12.05.2020, while declining the bail to the petitioner. Moreover, the prayer of the

petitioner for release on bail on Covid-19 ground does not have any merit either.

Therefore, I do not find any ground to grant him the concession of regular bail.

In view of the above, the present petition is dismissed.