HIMANSHU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition is for grant of anticipatory bail to the petitioner in FIR No.003 dtd. 7/1/2021 registered under Ss. 307, 323, 324, 148, 149 IPC and 25, 27 of the Arms Act (Sec. 326, 325 IPC added later) at Police Station City Batala, District Batala.

(2.) Counsel for the petitioner has argued that the FIR was registered on the statement of one Gozi Kalyan with the allegations that on 3/1/2021, he along with brother Bharat Kalyan had gone to the office of their father and when they were on the street, Ajay son of Joginder Pal and 16 other persons including the petitioner, who were armed with datar caught hold of them. Ajay has given a datar blow on his head with intention to kill him. Chetan gave a datar blow on the right side of the head and Himanshu (petitioner herein) took out his pistol from his dab and hit the same on his nose with the pistol butt.

(3.) Similarly, the other accused persons have also caused injuries to the victims Gomzi Kalyan and his brother Bharat Kalyan.