RAMINDER SINGH GOLDI Vs. PUNJAB STATE AND ORS

JUDGEMENT

(1.) Prayer is under Section 438 Cr.PC for grant of anticipatory bail to the Petitioner Raminder Singh Goldi in case FIR No. 64 dated 26.5.2010 under Sections 326 and 324 of Indian Penal Code read with Section 34 of Indian Penal Code registered with Police Station Anandpur Sahib.

(2.) As per allegations in the FIR, the Petitioner has inflicted injury on the left finger of the complainant Amrinder Singh with Kirpan. As a result his three finger of left hand got cut.

(3.) Learned Counsel submits that the case is at the investigation stage and Petitioner along with his two co-accused have arrived at a settlement with the complainant and a case for quashing of FIR on the basis of compromise has been filed in the High Court.