PARMINDER KUMAR @ PINDI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is a petition under Section 438 Code of Criminal Procedure seeking pre -arrest bail in a case registered against the Petitioner under Sections 323, 324, 341, 506, 148 and 149 IPC at Police Station Ladhowal, District Ludhiana, vide FIR No. 43 dated 29th March, 2011.

(2.) LEARNED Counsel for the Petitioner has argued that there was a delay in lodging the FIR. No particular role is attributed to the Petitioner and grievous injury has not been caused. Thus, the Petitioner is entitled to bail.

(3.) THE allegations in the FIR are that the accused attacked Rajender Singh alias Sona and Survir with deadly weapons and damaged their vehicles. At the time of occurrence Parminder Kumar @ Pindi (Petitioner herein) gave a sword blow which led to amputation of left hand finger of Rajender Singh. According to MLR, the left hand ring finger of injured was found amputated at the time of his medical examination. In view of same, the Additional Sessions Judge while dismissing the pre -arrest bail application, observed that offence under Section 326 IPC is made out.