TIKKA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer is for grant of anticipatory bail on behalf of the petitioner Tikka Singh in case bearing FIR No.135 dated 22.5.2010 under Sections 323, 324, 356, 379 IPC registered with police station City Kotwali, Faridkot.

(2.) The allegations against the petitioner are that he was chasing a man with Kahi in his hand. When complainant tried to stop the petitioner, he went back and again came with a gandasa and gave gandasa blow on the head as well as on the left hand of the complainant. Complainant raised alarm for saving his life and on hearing the same petitioner ran away after snatching the gold chain of the complainant.

(3.) Learned State counsel on instructions from HC Sewak Singh submits that although the petitioner has joined investigation, however, the recovery of weapons of offences i.e. gandasa and of the stolen gold chain and money is yet to be effected. Learned State counsel further submits that in the MLR of the complainant recorded soon after the incident it has been found that four injuries were inflicted out of which two incised wounds one on the head and other on the left hand were found. The injury on the back of the head though has been opined to be simple in nature. Counsel for the parties heard.