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Judgment
ANITA CHAUDHRY, J.
The petitioner is seeking regular bail in FIR No. 20 dated 21.01.2018, registered under Sections 148, 149, 323, 341, 427 & 506 of IPC (Section 354
IPC added subsequently), Police Station Sadar Amritsar, District Amritsar.
The case was adjourned on the last date to enable the petitioner to place on record the complaint made by their side. Today a complaint said to have
been given by Ranjit Kaur has been placed on file, which according to them had been given to the Police Commissioner on 16.03.2018. The counsel
for the petitioner has also placed on record FIR No. 40 registered on 25.01.2018. He states that when Tarsem Singh one of the accused in this FIR
was being taken to the Court when the lawyers had attacked him.
The counsel for the petitioner urges that all the offences are bailable and supplementary statement was made and the petitioner is ready to join the
investigation.
On the last date, a video had been played in the Court, which was captured by someone who was standing on the roof. The trial Court has also
referred to it in its order. The incident had occurred when a three-wheeler and a car had collided. The driver of the car got out and was speaking to
the driver of the three-wheeler when the passengers of the three-wheeler who were all related, started beating the complainant. The video shows
that a group consisting of men and a woman pulled out the inmates of the car. One of the occupant of the car was a lawyer who had made a
statement that her modesty had been outraged. The cross version is said to have been given by Ranjit Kaur who alleged that she also suffered
injuries on her little finger and there was a fracture. The complaint was given by her after two months of the incident. No FIR has been registered
on her complaint yet. It is not a complaint but a representation to the Commissioner of Police, which has been given after the dismissal of the bail
application filed by the petitioner. The lawyer, her brother and the complainant (driver of the car) were beaten up by people who were carrying
kirpans and iron rods. Ranjit Kaur in her representation to the police has admitted to the presence of the petitioner. Considering the allegations and
the manner in which the occurrence has taken place, I am not inclined to exercise the discretion and grant anticipatory bail.
The petition is dismissed.