Gurdeep Singh @ Gaggu vs State Of Punjab

Sanjay Vashisth, J

Present petition has been filed under Section 482 of The Bhartiya Nagrik Suraksha Sanhita, 2023 (Corresponding to Section 438 of Cr.P.C) for grant of Anticipatory Bail to the petitioner, in case, FIR No.0078, dated: 14.04.2026, Under Sections 115(2),109,118(1),191(3) of BNS, 2023, (Corresponding Sections 323,307,324,148 of IPC) P.S Sirhind, District Fatehgarh Sahib.

Complainant-Parvinder Singh @ Pinda, got an FIR registered stating that his friend-Parminder Singh, had an altercation with an unknown boy five years ago, who was allegedly a friend of Harsimranjot Singh @ Cheema. It is further alleged that about a month prior to the present occurrence, Harsimranjot Singh @ Cheema had extended telephonic threats to the complainant's friend Parminder Singh.

On 13.04.2026, complainant had gone to the SDM Office, Fatehgarh Sahib, for some official work. At around 12/:30 p.m., while on the way, accused Harsimranjot Singh @ Cheema, driving a car bearing registration No. CH-01-CO-2096 (make Honda Civic), along with co-accused Manjot Singh, Gurdeep Singh @ Gaggu (present petitioner), Sonu, and 15-16 other unidentified individuals, traveling in another car bearing No.PB-11-CQ-8130 (make Swift Dzire) and one additional unidentified vehicle, arrived at the spot. The accused persons were allegedly armed with deadly weapons, including unsheathed kirpans and gandassas.

It is alleged that Harsimranjot Singh @ Cheema, holding a gandassi, raised a lalkara to "teach a lesson" and inflicted 3-4 blows on the head of the complainant. Co-accused Manjit Singh allegedly delivered three gandasi blows on the complainant's left leg. When the complainant fell to the ground, petitioner-Gurdeep Singh @ Gaggu, allegedly inflicted 3-4 additional gandassa blows on the complainant's left leg. Accused Sonu is stated to have caused injuries with a kirpan, while the remaining 15-16 unidentified individuals also attacked the complainant on his right arm and other parts of the body.

As per the medico-legal record, complainant sustained total 14 injuries, out of which 11 were caused by sharp-edged weapons.

Complainant attributes the attack to prior enmity arising out of the earlier dispute involving his friend Parminder Singh.

Notice of motion.

On advance notice, Mr. Neeraj Madaan, Sr. DAG, Punjab, puts in appearance on behalf of the respondent - State, and submits that in view of the gravity of the offences, petitioner is not entitled for the concession of anticipatory bail.

This Court has heard the submissions addressed by counsel for the parties and has also gone through the record available before it.

Considering the allegations that mercilessly, complainant -Parvinder Singh @ Pinda has been beaten up and made to suffer total 14 injuries collectively by all the accused persons, and also the fact that name of the petitioner is also mentioned in the FIR with specific attribution, this Court does not find any substantial reason to extend the concession of anticipatory bail to the petitioner in the present case. Accordingly, present petition is dismissed.