GURPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The case has been taken up for hearing through video-conferencing.

(2.) Petitioner seeks grant of anticipatory bail in case bearing FIR No.70 dated 07.04.2020 registered under Sections 326, 324, 323, 341, 506, 34 IPC at Police Station Lambi, District Sri Muktsar Sahib.

(3.) Learned counsel for the petitioner contended that initially FIR was registered for the offences under Sections 324, 323, 341, 506, 34 IPC. Vide G.D. No.27 dated 07.04.2020, cross-version was also recorded under Sections 324, 323, 506, 34 IPC. In the FIR, offence under Section 326 IPC was added vide DDR No.11 after a delay of 25 days. On account of injuries suffered by the petitioner, he remained hospitalized for a substantial period.