RESHAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Accused Resham Singh has filed this petition for regular bail in case FIR No.41 dated 07.08.2011, under Sections 452, 326, 325, 324, 323, 148, 149 and 34 of the Indian Penal Code (in short -- IPC) (Annexure P-1), registered at Police Station Balianwali, District Bathinda.

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

(3.) According to the prosecution version, the petitioner and his coaccused caused injuries to complainant with sharp and blunt weapons. Motive for the occurrence was that earlier complainant party had caused injuries to petitioner Resham Singh, for which FIR (Annexure P-2) under Sections 365, 325, 323 and 506 read with Section 34 IPC was registered against the complainant party.