Paramjit Singh and others vs State of Punjab

My this order shall dispose of seven petitions for regular bail, bearing CRM-M No. 3637 of 2018 filed by Paramjit Singh and Avtar Singh, CRM-M

No. 4823 of 2018 filed by Suraj Bhan, CRM-M No. 4828 of 2018 filed by Hamir Singh, CRM-M No. 4162 of 2018 filed by Major Singh, CRM-M

No. 5661 of 2018 filed by Varinder Singh @ Barinder Singh @ Binta, CRM-M No. 5668 of 2018 filed by Hardeep Singh and CRM-M No.6004 of

2018 filed by Avtar Singh, all of them being accused in F.I.R. No. No. 67 dated 25.8.2017 for offences under Sections 436, 511, 427, 148, 149, 188,

120-B IPC, Sections 3, 4 of the Prevention of Damages to Public Property Act, 1984 and Sections 3, 4 of the Explosive Substances Act, 1908 added

later on registered with Police Station Jaurkian, District Mansa.

In nutshell, the facts of the case as per the prosecution story are that F.I.R. in this case was registered on the basis of statement of complainant Ajit

Singh son of Naranjan Singh, Jat Sikh resident of village Banawali, aged about 66 years, an ex Sarpanch of his village and proprietor of HR Petro

Care Petrol Pump of Hindustan Petroleum company installed at village Mansa Talwandi main road in village Banawali. In the statement made by the

complainant to the police, he has stated that on 25.8.2017 at about 4.00 P.M., 8/10 persons driving 4/5 motorcycles came from village Talwandi Aklia

side and they started damaging his Petrol Pump by raising noise that their Guru Sant Gurmit Ram Rahim Singh had been convicted in a case by the

Court at Panchkula and for that reason they would put on fire Petrol Pump of the complainant with some inflammable material contained in several

bottles brought by them by litting/igniting those in his presence. However, on lalkara raised by the complainant and other people present there, those

persons fled on their motorcycles along with their weapons.

After registration of the F.I.R., the matter was investigated. Petitioners Paramjit Singh and Avtar Singh were arrested on 6.10.2017, petitioner Suraj

Bhan was arrested on 30.9.2017, petitioner Hamir Singh was arrested on 11.9.2017, petitioner Major Singh was arrested on 13.9.2017, petitioner

Varinder Singh @ Barinder Singh @ Binta was arrested on 4.9.2017, petitioner Hardeep Singh was arrested on 11.9.2017, petitioner Manjit Singh

was arrested on 11.9.2017 and petitioner Avtar Singh was arrested on 6.10.2017. Petitioners had approached the Courts below for grant of regular

bail but such plea was rejected as such they have knocked the door of this Court for similar relief by filing the present petition.

I have heard learned counsel for the petitioners, learned State counsel besides going through the record.

As stated by the State counsel no damage had been caused to the property of the complainant or any other property of any other person or the public

property.

The trial is likely to take some time. Further detention of the petitioner shall not serve any purpose. Therefore, keeping in view the facts and

circumstances of the case, I find that it would be in fitness of things if the present petition is allowed. The petitioners are ordered to be released on

bail on furnishing bail bonds and surety bonds to the satisfaction of the learned trial Court/CJM/Duty Magistrate, Mansa subject to the following

conditions : -

(i) they shall appear in the Court on each and every date of hearing.

(ii) they shall not give any threat or intimidation to the prosecution witnesses.

(iii) they shall not leave India without prior permission of the Court.

(iv) they shall surrender their Passports in the Court otherwise furnish affidavits.

In addition to that the trial Court may impose any term and condition found suitable to ensure that the petitioners do not abscond and interfere in the

trial.

In case the petitioners violates any term and condition on which the bail has been granted to them, the order shall be liable to be withdrawn.