MANDEEP SINGH ALIAS KALA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Accused Mandeep Singh @ Kala has filed this petition for anticipatory bail in case FIR No.80 dated 13.08.2011, under Sections 323, 452, 148 and 149 of the Indian Penal Code (in short - IPC), registered at Police Station Khamanon, District Fatehgarh Sahib.

(2.) I have heard learned counsel for the parties and perused the case file.

(3.) According to the prosecution version, the petitioner armed with iron pipe and his co-accused armed with different weapons trespassed into the house of the complainant and had caught hold of his son Gurinder Singh. The petitioner damaged Air Conditioner installed in the room of Gurinder Singh. Petitioner's co-accused also caused injuries to him and also broke open the door of bedroom of Gurinder Singh. Complainant's car was also broken by petitioner's co-accused.