SURJIT SINGH Vs. STATE OF PUNJAB

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.102, dated 05.09.2020 having been registered at Police Station Begowal, District Kapurthala, alleging therein the commission of offences punishable under Sections 323, 324, 148, 149, 452 and 506 of the IPC.

(3.) Learned counsel for the petitioner has submits that only a simple injury has been attributed to the petitioner on the back of Bhupinder Singh and in any case it is a dispute arising out of non-payment of the dues to the petitioner and his companions, by the complainant and his companions.