GURMEET Vs. STATE OF HARYANA

JUDGEMENT

(1.) All the cases listed today have been taken up for hearing by way of video conferencing because of the situation existing due to the Covid-19 pandemic.

(2.) By this petition, filed under the provisions of Section 438 of the Cr.P.C., the petitioner seeks the concession of 'anticipatory bail', upon FIR no.71 dated 03.05.2020 having been registered at Police Station Bilaspur, District Yamuna Nagar, against him, alleging therein the commission of offences punishable under Sections 148, 149, 308, 323, 325, 332 and 353 of the IPC.

(3.) Learned counsel for the petitioner submits that though the allegation against the petitioner is of having attacked the complainant with a gandasi, all injuries found present on the person of the complainant were blunt in nature and therefore the entire story has been cooked up only to implicate the petitioner and his family members, with other co-accused of the petitioners already having been granted interim bail by the learned Additional Sessions Judge, and by this Court.