DALBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner seeks the concession of pre-arrest bail in a case, registered at the instance of complainant Rajwant Singh alleging that the petitioner , armed with a kirpan, along without four other co-accused, including his son Gurvinder Singh had attacked the complainant causing injuries with sharp edged weapons. The petitioner is attributed an injury, which has been described as 3 mm bone cut on left shin of complainant Rajwant Singh.

(2.) Learned counsel for the petitioner has contended that as a matter of fact the petitioner and his son were attacked by Rajwant Singh and others and an injury had been inflicted by Rajwant singh on the left wrist of the petitioner, as a result of which the petitioner has received a grievous injury.

(3.) Learned State counsel informs that a cross version has also been recorded by the police at the instance of petitioner Dalbir Singh.