RANJIT SINGH ALIAS RANA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) INVOKING the provisions of section 438 Cr.PC., petitioner Ranjit Singh @ Rana son of Resham Singh, has directed the present petition for anticipatory bail in a case registered against him alongwith his other eight coaccused, vide FIR No.40 dated 22.9.2010, on accusation of having committed the offences punishable under sections 148, 323 and 324 IPC (later on added section 326 IPC) read with section 149 IPC by the police of Police Station Smalsar, District Moga.

(2.) AFTER hearing the learned counsel for the parties, going through the record with their valuable help and after deep consideration of the matter, to my mind, the present petition deserves to be accepted in this regard.

(3.) WHAT is not disputed here is that petitioner only caused simple injury on the hand of the complainant. He did not repeat the injury. All the co-accused of the petitioner are on bail. All the offences alleged against the petitioner are triable by the Court of Magistrate. Moreover, there is no history of his previous involvement in any criminal case.