SHRIKANT Vs. STATE OF HARYANA

JUDGEMENT

(1.) Learned counsel for the petitioner has placed on record certificates Annexures P-4 and P-5 issued by Amar Hospital, Patiala are taken on record. CRM disposed of. Main case

(2.) The prayer in the present petition filed under Section 438 Cr.P.C. is for grant of anticipatory bail to the petitioner in case FIR No.90 dated 14.4.2020 under Sections 148, 149, 323, 325, 307 and 506 IPC, registered at Police Station, Kalayat, District Kaithal.

(3.) As per the allegations, the present petitioner inflicted a gandasi blow on the head of Vijender.