SANDEEP SHARMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The matter has been taken up through Videoconferencing on account of outbreak of pandemic COVID-19.

(2.) Petitioner Sandeep Sharma has come up in this first anticipatory bail application in case DDR No. 52 dated 30.7.2020 under Sections 365, 341, 323, 325, 148, 149 IPC registered on behalf of accused in case FIR No. 137 dated 28.7.2020 under Sections 324, 323, 148, 149 IPC, Police Station City Kotkapura, District Faridkot, got registered by injured complainant Harsh Sharma.

(3.) It is contended by the learned State counsel that on 27.7.2020 around afternoon the complainant and the accused-petitioner who have adjoining land entered into a scuffle over construction of common wall. The petitioner is attributed a blow of danda on the head of the complainant which is opined to be simple in nature.