RAJPAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS petition has been filed under Section 438 of the Code of Criminal Procedure for grant of anticipatory bail in case FIR No. 77 dated 25.9.2010 under Sections 307, 326, 325, 324, 323, 506, 427, 148, 149 of the Indian Penal Code (IPC for short) and Sections 25 and 27 of the Arms Act, 1959 registered at Police Station Khanauri, District Sangrur (Section 307 IPC deleted and Section 336 IPC added lateron).

(2.) THE contents of the FIR, as reproduced in para 1 of the petition, read as under:-

(3.) AFTER hearing learned counsel for the petitioners, I am of the opinion that the instant petition deserves to be dismissed. The offence alleged to have been committed by the petitioners is serious in nature. About 70-80 persons had attacked the complainant party. Petitioner Rajpal had given a dang blow on the shoulder and back of the complainant Balvir Ram, whereas, petitioners Krishan Lal and Parveen, armed with dangs, had also caused injuries on the person of Gurnam Singh and Jarnail Singh.