ANJU PAWAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is an application seeking anticipatory bail in case F.I.R. No. 89 dated 18.12.2010, under Sections 326, 324, 323, 148, 149 IPC, registered at Police Station Dera Baba Nanak, District Batala.

(2.) Learned counsel for the petitioners has argued that role attributed to petitioner No. 1 is that she has given lalkara; while role attributed to petitioner No. 2 is that he has given dang blow on the waist of the injured. Learned counsel for the petitioner has further argued that injury No. 2 which is said to be caused by petitioner No. 2 is simple in nature. He has further argued that FIR in question was registered after 60 days from the date of incident and cross FIR was lodged by son of petitioner No. 2 against the complainant party.

(3.) Learned Additional Advocate General, Punjab, has fairly stated that only simple injuries were found on the body of the injured.