HARMANPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Leave granted.

(2.) In view of the counter affidavit filed on behalf of the respondent-complainant, the application(IA No. 161791/2024) seeking impleadment of the complainant as party respondent no.2 to the present proceedings, is allowed.

(3.) The present appeal is directed against the impugned judgment and order dtd. 17/5/2024, passed by the High Court of Punjab and Haryana at Chandigarh in CRMM-M No. 19508 of 2024, whereby the High Court had rejected the said application filed by the present appellant seeking anticipatory bail in connection with the FIR No.07 of 2024, dtd. 17/2/2024 registered at Police Station-Tarsikka, Amritsar Rural for the offence punishable under Ss. -324 and 34 of IPC (Ss. -323 and 326 of the IPC were added later on).