DARSHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners are seeking anticipatory bail in FIR No. 100 dtd. 28/12/2020, registered under Ss. 324, 323 read with Sec. 34 IPC (Ss. 307, 326 IPC added later on) at Police Station Amir Khas, District Fazilka.

(2.) Learned counsel for the petitioners contends that the petitioners have joined investigation in terms of order passed by this Court dtd. 30/9/2021. Order dtd. 30/9/2021 is as under:-

(3.) Learned counsel for the petitioners argues that the incident is stated to have taken place on 20/12/2020 and the FIR was got registered on 28/12/2020 and that too under Ss. 323, 324, 34 IPC and it was only after a period of 6 months of registration of the FIR, Ss. 307 and 326 IPC were added vide Rapat No. 22, dtd. 1/6/2021. Learned counsel for the petitioners submits that none of the petitioner has been attributed any grievous injury or injury dangerous to life so as to invite Sec. 307 or 326 of IPC. Learned counsel for the petitioners submits that injuries attributed to the petitioners are simple in nature and petitioners are ready to join the investigation and cooperate, therefore, they be granted the benefit of anticipatory bail.