GURCHARAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this 2nd petition is for grant of anticipatory bail in DDR No.31 dtd. 19/10/2019 under Ss. 324, 323, 148, 149 IPC (Sec. 307 IPC was added later on), registered at Police Station Zira, District Ferozepur, in FIR No.107 dtd. 18/10/2019 under Ss. 302, 324, 323, 148, 149 IPC, registered at Police Station Zira, District Ferozepur.

(2.) The first petition for grant of anticipatory bail filed by the petitioner was dismissed vide order dtd. 25/1/2021, by passing the following order: -

(3.) Learned counsel for the petitioners contends that petitioner No.1, Gurpreet Singh @ Gora, who was allegedly armed with dang, has not inflicted any injury, whereas petitioner No.2, Gurcharan Singh, who was empty-handed, has been allegedly attributed lalkara and petitioner No.3 has been allegedly attributed three injuries i.e. on the index finger and thumb of left hand of Bohar Singh and on the right hand of Joginder Singh. Learned counsel further contends that it is a case of version and cross-version and Mandeep Singh, one of the accused in FIR No.107 dtd. 18/10/2019, has been granted ad interim pre-arrest bail by this Court vide order of even date passed in CRM-M-7215-2020.