MONICA SANDHU AND ORS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The Petitioners seek the concession of pre-arrest bail in a case, registered at the instance of complainant Gurmeet Singh alleging that the Petitioners along with Jagjit Singh and 3-4 other persons had attacked the complainant.

(2.) Learned Counsel for the Petitioners submits that Jagjit Singh, husband of Petitioner No. 1 has himself received grievous injury caused by the complainant pursuant to a dispute regarding rising of construction by the Petitioners near the house of the complainant.

(3.) Learned Counsel for the complaint has intervened at this stage contending that after lodging of this FIR, Anr. FIR has been registered against Petitioner Nos. 1 to 3 on 16.8.2010 for having set on fire thatched area meant for the animal.