GURMANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard.

(2.) This application under Section 438 of the Code of Criminal Procedure (hereinafter referred to as "Cr.P.C.") has been filed by Gurmant Singh-petitioner-accused for the grant of anticipatory bail in FIR No. 75 dated 12.7.2011 registered under Sections 323, 324 and 506 read with Section 34 IPC (Sections 326 and 307 IPC were added subsequently), in Police Station Ghanie Ke Bangar, Tehsil Batala, District Gurdaspur. He has contended therein that no such incident has taken place and he has been made the scapegoat. The offence under Sections 326 and 307 were added subsequently under the political influence exercised by the ruling party and no such offences are made out.

(3.) It was on the statement of Balkar Singh-injured-complainant that the FIR was initially registered under Sections 323, 324 and 506 read with Section 34 IPC. Subsequently, the offence under Sections 326 and 307 IPC were added on the basis of the medical opinion.