BIKRAM SINGH @ VICKY Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner has filed this petition under Section 438 of the Code of Criminal Procedure for grant of anticipatory bail in case FIR No. 231 dated 9.9.2010, under Sections 308, 325, 323, 341, 506, 148, 149 of Indian Penal Code, registered at Police Station Samrala, District Ludhiana.

(2.) The contents of the FIR (Annexure P-1) read as under:

(3.) Learned Counsel for the Petitioner has submitted that there was delay in lodging the FIR. The FIR could have been lodged by the persons who had allegedly witnessed the occurrence. Petitioner, in fact, was not present at the spot. Petitioner has been falsely involved in this case as the complainant was having some dispute with the father of the Petitioner. Complainant is the uncle of the Petitioner.